BHARAT BHUSHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, CRM-M No.42290 of 2022 titled Bharat Bhushan Vs. State of Punjab, CRM-M No.41913 of 2022 titled Sandeep Bhatia Vs. State of Punjab, CRM-M No.41915 of 2022 titled Jagroop Singh Vs. State of Punjab, CRM-M No.45678 of 2022 titled Surinder Kumar Vs. State of Punjab and CRM-M No.46641 of 2022 titled Anil Jain Vs. State of Punjab are being decided. Since all the cases have arisen from the same FIR, therefore, the facts are being culled out from CRM-M No.42290 of 2022.

(2.) In CRM-M No.42290 of 2022, petitioner seeks grant of regular bail under Sec. 439 Cr.P.C in case bearing FIR No.11 dtd. 16/8/2022 registered under Ss. 420, 409, 467, 468, 471, 120-B IPC and Ss. 7, 8, 12, 13(2) of the Prevention of Corruption Act at Police Station Vigilance Bureau, District Ludhiana.

(3.) In CRM-M No.41913, 41915, 45678 and 46641 of 2022, the petitioners therein seek grant of anticipatory bail under Sec. 438 Cr.P.C in case bearing FIR No.11 dtd. 16/8/2022 registered under Ss. 420, 409, 467, 468, 471, 120-B IPC and Ss. 7,8, 12, 13(2) of the Prevention of Corruption Act at Police Station Vigilance Bureau, District Ludhiana.