RAJEEV CHUGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crm-23374-2020 Exemption is granted as prayed for. The application is ordered accordingly.

(2.) Crm-M-28488-2020

(3.) The petitioner is one of the accused in FIR No.0157 dated 09.07.2020 on the file of Police Station City-1 Abohar, District Fazilka, registered under Sections 420, 465, 467, 468, 471, 384 and 120-B IPC. By way of this petition filed under Section 438 Cr.P.C., he seeks grant of anticipatory bail.