SUNIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No.235 dated 25.10.2002, under Section 61 of the Excise Act, 1914 and under Sections 207, 177 of the Motor Vehicle Act registered at Police Station Hoshiarpur.

(2.) At the time of issuance of notice of motion on 1.11.2010, the following order was passed:-

(3.) In the meantime, the petitioner is directed to surrender before the trial Court and the trial Court shall release the petitioner on interim bail subject to its satisfaction."