PARAMJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for pre-arrest bail in a case registered vide FIR No.74 dated 15.3.2007 under Section 409 of the Indian Penal Code (for short ''IPC'') at Police Station Civil Line, District Amritsar.

(2.) On 1.10.2010, the learned Judicial Magistrate First Class decided the bail application with following orders:

(3.) Learned counsel for the petitioner has submitted that the petitioner would surrender on or before the date fixed i.e. 17.9.2011 and in case of his appearance, the bail application filed by the petitioner may be ordered to be decided on the same day.