SURINDER ARJUN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application is allowed subject to all just exceptions.

(2.) The present petition filed under Section 438 Code of Criminal Procedure is for grant of anticipatory bail to the Petitioner in case FIR No. 103, dated 18.7.2007, under Sections 406, 420, 465, 467, 468, 471, 380, 120-B IPC, registered at Police Station 'D' Division Amritsar.

(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Amritsar, vide which application filed on behalf of the present Petitioner for anticipatory bail was dismissed.