JASNOORPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case heard via video conferencing.

(2.) By this petition, the petitioner seeks the concession of 'anticipatory bail' under the provisions of Sec. 438 Cr.P.C., upon FIR No.19, dtd. 28/6/2020, having been registered at Police Station Vigilance Bureau, District Amritsar, alleging therein the commission of offences punishable under the provisions of Ss. 409/420/465/466/467/468/471/477-A/120-B of the IPC.

(3.) On 11/2/2021, the following order was passed by this court (co- ordinate bench):-