GURSEWAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner - herein prayed for anticipatory bail before the High Court of Punjab and Haryana as he apprehended arrest in connection with a First Information Report No.05/2021 registered with Economic Offence Branch Police Station, District Ludhiana, Punjab for the offence punishable under Ss. 7 and 7A of the Prevention of Corruption Act, 1985 and Sec. 120B of the Indian Penal Code (for short, "the IPC").

(2.) The High Court has passed a very cryptic and unusual order.

(3.) The order reads thus:-