SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Through the instant petition under Section 438 Cr.P.C, the petitioner seeks anticipatory bail in case bearing FIR No. 183 dated 12.08.2020 registered under Sections 420 and 120-B IPC, at Police Station Dasuya, District Hoshiarpur.

(3.) This Court, on 11.11.2020, passed the following order: