TONY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for grant of anticipatory bail in FIR No. 189 dtd. 26/9/2018, under Ss. 447, 379 IPC, registered at Police Station Model Town, Hoshirpur, District Hoshiarpur.

(2.) After arguing for some time and realising that the present petition is not maintainable in view of the judgment of the Supreme Court in Manish Jain v. Haryana State Pollution Control Board, 2021(1)

(3.) AICLR 416, learned counsel for the petitioner does not press the present petition.