PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) For the reasons mentioned in the application, same is allowed and Sections 489-A and 489-D IPC are ordered to be added in the prayer clause as well as main petition.

(2.) Office to incorporate necessary amendment in the prayer clause as well as main petition. CRM-20208-2020 Annexure A-l is taken on record. Misc. application stands allowed accordingly. CRM-M-16126-2020

(3.) This petition under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No. 193 dated 08.06.2020, under Sections 420/489-B IPC, registered at Police Station, Division No.8, District Ludhiana.