RAJEEV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Criminal Misc. No. M-16091 of 2020 ("Rajeev Kumar v. State of Punjab") and Criminal Misc. No. M-17732 of 2020 ("Kaifi v. State of Punjab").

(2.) In both the petitions, the petitioners have prayed for grant of pre-arrest bail in a case arising from FIR No. 40 dated 15.04.2020 registered under Sections 407, 420 & 120-B IPC at Police Station Nihal Singh Wala, District Moga. Learned counsel for the petitioner in Criminal Misc. No. M-16091 of 2020 has annexed translation of the FIR, which reads as under:

(3.) Mr. Vinod Ghai, Senior Advocate, assisted by Ms. Kanika Ahuja, Advocate, represents the petitioner-Rajeev Kumar in Criminal Misc. No. M-16091 of 2020, whereas Mr. R.S.Rai, Senior Advocate, assisted by Mr. Vishal Thakur, Advocate, represents the petitioner-Kaifi in Criminal Misc. No. M-17732 of 2020.