SURESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Criminal Misc. No. 30201 of 2010

(2.) This is an application for placing on record zimni orders passed by lower appellate court. Application is allowed as prayed for. Zimini orders are taken on record.

(3.) This is a petition under Section 438 Cr.P.C. for pre-arrest bail in a appeal pending against the petitioner before the Additional Sessions Judge (Adhoc), Fast Track Court, Hoshiarpur vide FIR No. 15 dated 08.02.2001 under Section 420 & 120-B IPC at Police Station Garshankar, District Hoshiarpur.