KAPIL BHATIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 195 dtd. 28/7/2021, registered under Sec. 420 IPC, at Police Station Sarabha Nagar, 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. Order dtd. 10/9/2021 is as under:-

(3.) Present petition has been filed under Sec. 438 Cr.P.C. for the grant of anticipatory bail to the petitioner in respect of FIR No.195 dtd. 28/7/2021, registered under Sec. 420 IPC, at Police Station Sarabha Nagar, District Ludhiana.