VIJAY KUMAR JOSHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in these petitions is for grant of anticipatory bail to the petitioners in FIR No.47 dated 09.05.2019 registered under Sections 406, 420, 465, 467, 468, 471, 120-B of the Indian Penal Code, 1860 (in short 'IPC') and 66 of the Information Technology Act, 2000, at Police Station Phase-8, SAS Nagar, Mohali.

(2.) While issuing notice of motion (in CRM-M No.27309 of 2019), the following order was passed by this Court on 26.06.2019:-

(3.) Similar relief was granted by this Court to the petitioner namely Gaurav Vasishta (in CRM-M No.27878 of 2019) on 04.07.2019.