DILBAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Offences under Sections 393 , 411 , 412 , 201 and 120-B IPC in CRM-M No.52627 of 2019 and Sections 379-B(2) read with Section 34 IPC, Section 409 IPC read with Section 120 IPC and Section 13(1) of Prevention of Corruption Act in CRM-M No.53802 of 2019 are ordered to be incorporated. Main case(s)

(2.) Vide this common order, CRM-M No.52627 of 2019 titled Dilbag Singh Vs. State of Punjab and CRM-M No.53802 of 2019 titled Surinder Singh Vs. State of Punjab are being decided. Facts are being culled out from CRM-M No.52627 of 2019.

(3.) In CRM-M No.52627 of 2019, prayer is for grant of regular bail in case bearing FIR No.1 dated 12.04.2019 registered under Sections 406 , 34 IPC, Sections 13(1)(a) and 13(2) of Prevention of Corruption Act (Sections 393, 411, 412, 201 and 120-B IPC added later on) at Police Station State Crime, District Crime Wing, SAS Nagar, Mohali.