GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.131 dtd. 25/6/2020 at Police Station Kotbhai, District Sri Muktsar Sahib under Ss. 406 and 420 of Indian Penal Code.

(2.) The allegations are broadly to the effect that the government had floated a scheme for providing agricultural implements to farmers on subsidized rates and that the petitioner, who is a supplier of agricultural implements, had committed a fraud by claiming subsidy though he had not supplied agricultural implements and had merely supplied photographs of the agricultural implements to the government.

(3.) At the time of issuance of notice of motion on 23/9/2020, the following order was passed: