SOURABH MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This petition is filed for grant of anticipatory bail in case FIR No. 07, dtd. 30/12/2020, registered under Sec. 409 IPC and Sec. 7 of Essential Commodities Act, 2015 (Ss. 465, 468, 471, 120-B IPC and Sec. 7/8 of Prevention of Corruption Act, 1988 added later on), at Police Station Vigilance Bureau, E.O. Wing, District Ludhiana.

(3.) This Court vide order dtd. 17/6/2021 granted the interim bail subject to joining investigation. The order is reproduced below:-