SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-19406-2020

(2.) The application is ordered. Exemption is granted as prayed for.

(3.) The petitioner is one of the accused in FIR No. 157 dated 09.07.2020 on the file of Police Station City 1, Abohar, District Fazilka, registered under Sections 420, 465, 467, 468, 471, 384 and 120-B IPC. By way of this petition, he seeks anticipatory bail under Section 438 Cr.P.C.