DALER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These three petitions under Sec. 438 Cr.P.C. are filed seeking anticipatory bail in case of FIR No. 130 dtd. 8/5/2021, under Ss. 406, 420, 120-B IPC, registered at P.S. Habowal, District Police Commissionerate, Ludhiana.

(2.) On 9/8/2021 following order was passed:

(3.) These are three petitions bearing CRM-M-28110 of 2021 (Daler Singh Versus State of Punjab), CRM-M-28734 of 2021 (Pran Nath Versus State of Punjab) and CRM-M-26449 of 2021 ( Sukhwinder Singh Versus State of Punjab) for grant of anticipatory bail in case of FIR No. 130, dtd. 8/5/2021, under Ss. 406, 420, 120-B IPC, registered at Police Station Haibowal, District Ludhiana.