SAWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application seeking anticipatory bail in case FIR No. 46, dated 23.03.2010, under Sections 420, 466, 468, 471, 120B of the Indian Penal Code, registered at Police Station Qadian, District Gurdaspur.

(2.) THIS Court vide order dated 28.05.2010, has stayed the arrest of the Petitioner.

(3.) CONSIDERING totality of the facts and circumstances of the case, present petition is allowed. It is directed that in the event of arrest of the Petitioner, he shall be released on bail to the satisfaction of the Arresting Officer, subject to the conditions provided under Section 438(2) of the Code. Petitioner shall participate in the investigation as and when he is required.