RAJIV KUMAR Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Having exercised and lost his right of anticipatory bail before the Sessions Court, the petitioner Rajiv Kumar has directed the present petition in a private complaint filed by Dalip Singh complainant-respondent No. 2 on accusation of having committed the offence punishable under Sections 420, 467, 468, 471 and 506 read with Section 34 IPC, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) A Coordinate Bench of this Court (Ajai Lamba, J.), while issuing notice of motion, passed the following order: