PINKI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.35 dtd. 10/4/2021, under Ss. 406, 420 IPC and Sec. 13 of the Punjab Travel Professional (Regulation) Act, registered at Police Station Sadar Banga, District SBS Nagar.

(2.) A Coordinate Bench of this Court on 20/5/2021 had passed the following order:-

(3.) It is submitted that in similar circumstances, in FIR No.43, the benefit of anticipatory bail was granted on 2/12/2020 (Annexure P-2) by noting that the amount had been received in the account of Consultancy Services operated by co-accused Kapil Sharma. It is submitted that the main accused is in custody and the petitioner has been named to put pressure upon the family and the payments have been made by cheques which were deposited in favour of Consultancy Service.