SARWAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Criminal Complaint No. 6348 dtd. 22/11/2018 under Sec. 138 of the Negotiable Instruments Act, District Amritsar The petitioner apprehending arrest due to issuance of non bailable warrants, in the complaint captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Ld. Counsel for the petitioner contends that all the offences are bailable.

(3.) The contention on behalf of the State is that given the judicial pronouncements, anticipatory bail cannot be granted once non-bailable warrants have been issued.