GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 438 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C) for grant of anticipatory bail in case FIR No.410 dated 14.12.2018 registered under Sections 420, 465, 467, 468, 471 and 120-B of the Indian Penal Code, 1860 (for short 'the IPC) in Police Station City Rajpura, District Patiala.

(2.) As per Office Report learned Counsel for the petitioner was informed about the date of hearing fixed. However, none has appeared for the petitioner even today.

(3.) Additional status report by way of affidavit of Sh. Harmeet Singh Hundal, PPS, Superintendent of Police Investigation (Chariman SIT), District Patiala has been filed in the Court today which is also taken on record.