KRISHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the first petition under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No. 140 dtd. 14/7/2020, under Ss. 61/01/14 of the Punjab Excise Act, 1914, registered at Police Station Bilga, District Jalandhar Rural.

(2.) On 26/2/2021, a Co-ordinate Bench of this Court was pleased to pass the following order:-

(3.) On 21/12/2021, it was pointed out that in addition to Sec. 379 of IPC, Sec. 482 of IPC has also been added in the FIR.