SANDEEP GOEL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed challenging the Order (Annexure P-3) praying that the order Annexure P-3 to be ignored as it is a nullity.

(2.) The brief facts are that the issue regarding elections to the Ludhiana District Cricket Association had come up before this Hon'ble Court in CWP No.11735 of 2018 and by an order dated 25th September, 2020, this Court had directed that the elections were to be held and had appointed an observer and had fixed a last date by which the elections had to be held. Independent of that, some persons had filed an anticipatory bail application bearing CRM-M No.34788 of 2020.

(3.) Those petitioners were the current office bearers of the Ludhiana District Cricket Association and an FIR had been lodged against them regarding defalcation of funds etc. and that is why they approached this Court for anticipatory bail. Vide order Annexure P-3, some relief was granted to them in respect of their impending arrest. However, after that the following direction was passed by this Court: