NITESH SOOD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of second bail application filed under Sec. 438 Cr.P.C., by Nitesh Sood and his mother Asha Sood for grant of anticipatory bail in FIR No. 103 dtd. 1/7/2020 under Ss. 465, 467, 468, 471 read with Sec. 34 IPC and Ss. 420, 448, 506, 120-B of IPC and Sec. 82 of Registration Act, 1908 registered at Police Station Division No.4, Ludhiana.

(2.) The first bail applications were dismissed after arguing for some time as not pressed on 31/7/2020. The order passed by this Court reads as under:-

(3.) Counsel for the petitioners submits that certain material facts could not be brought to the notice of this Court, therefore, second petitions have been filed for grant of anticipatory bail.