KISHAN PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The application has been filed to place on record better translated version of the FIR (Annexure-P.1).

(2.) The criminal miscellaneous application is allowed and the FIR attached with the criminal miscellaneous application is taken on record and substituted for the one originally filed.

(3.) The petitioners in their respective petitions seek regular bail in a case registered against them for the offences under Sections 406 and 420 Indian Penal Code as also under Section 10 of the Immigration Act, 1983.