PARAMJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case heard by way of video conferencing.

(2.) By this petition, filed under the provisions of Sec. 438 of the Cr.P.C, the petitioner seeks to be admitted to anticipatory bail, upon FIR no.0094, dtd. 9/5/2021, having been registered at Police Station Division No.5, Jalandhar, alleging therein the commission of an offence punishable under the provisions of Sec. 436 of the IPC.

(3.) Pursuant thereto an affidavit of the Commissioner of Police, Jalandhar, dtd. 12/7/2021, has been filed, which is ordered to be taken on record along with the annexures annexed therewith.