SOHIT KHOSLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioners in FIR No.151 dated 18.06.2020 registered under Sections 420, 465, 467, 468, 471, 120-B of the Indian Penal Code, 1860 (in short 'IPC') at Police Station City Batala, District Batala.

(2.) On 29.06.2020, the following order was passed:-

(3.) The complainant has filed his counter-affidavit along with the documents and advance copy to learned senior counsel for the petitioners.