ARVIND AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No.195 dtd. 27/6/2022 registered under Ss. 408 and 420 IPC at Police Station Sahnewal, District Ludhiana.

(2.) The operative part of the order dtd. 6/9/2022, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-

(3.) Counsel for the petitioner has submitted that, in pursuance to the order dtd. 6/9/2022, the petitioner has appeared before the Investigating Officer and has joined the investigation. Counsel for the State has filed the affidavit of the Investigating Officer, today in the Court, which is taken on record.