RUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by Petitioner Rupinder Singh under Section 438 of Code of Criminal Procedure seeking anticipatory bail in case FIR No. 204 dated 29.8.2010 registered under Sections 406, 420, 465,468, 471 IPC at Police Station Civil Lines, Batala.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) This Court while issuing notice of motion on 27.10.2010 passed the following order :