GURCHARAN RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the COVID-19 pandemic.

(2.) By this petition, the petitioner seeks the concession of 'anticipatory bail', upon FIR no.262, dated 08.10.2019, having been registered against him and his co-accused, alleging therein the commission of an offence punishable under Section 407 read with Section 120-B of the IPC.

(3.) When this petition had initially come up for hearing on June 08,2020, the petitioner had been ordered to be admitted to interim bail by this court, upon him joining investigation.