MONU PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.64, dtd. 16/6/2022, Police Station Bahawala, District Fazilka, Punjab, under Ss. 420, 406 and 120-B of Indian Penal Code.

(2.) At the time of issuance of notice of motion, the following order was passed on 22/7/2022:

(3.) Learned State counsel, upon instructions from ASI Gurinder Singh, has informed that although the petitioner has joined investigation but he has not got the amount of Rs.5.00 lakhs recovered.