ASHISH KUMAR KUNDRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order disposes of the aforementioned applications for anticipatory bail filed by Ashish Kumar Kundra i.e. Crl. Misc. No. M-1509 of 2010, by Krishan Kumar Kundra i.e. Crl. Misc. No. M-2412 of 2010 and by Akhtiar Singh i.e. Crl. Misc. No. M-2197 of 2010, under Section 438 of Cr.P.C. in FIR No. 5 dated 05.01.2010 under Sections 420/120-B IPC, registered at P.S. Division No. 5, Ludhiana.

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

(3.) This Court while issuing notice of motion on 19.01.2010 passed the following order in Crl. Misc. No. M-1509 of 2010: