JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 5/12/2019 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M No.51755 of 2019 (O&M).

(3.) Apprehending arrest in connection with crime registered pursuant to First Information Report No.271/2019 dtd. 18/9/2019 lodged with Police Station City Kapurthala, District Kapurthala, Punjab, for the offences punishable under Ss. 420, 465, 468, 471, 120-B, 467 IPC, the appellant preferred an application for anticipatory bail in terms of Sec. 438 of the Code of Criminal Procedure, 1973. The application having been rejected by the High Court, the present appeal has been preferred.