BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 216 dtd. 31/12/2020, registered under Ss. 420 and 120-B IPC and Sec. 24 of the Immigration Act, at Police Station Tibba, District Ludhiana.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 10/9/2021 and has submitted a draft of Rs.50,000.00 to the complainant.

(3.) Order dtd. 10/9/2021 is as under:-