SUKHCHAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Sukhchain Singh son of Gurdit Singh has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co-accused, vide FIR No.287 dated 26.6.2012, on accusation of having committed an offence punishable under section 420 IPC by the police of Police Station Civil Lines, Amritsar, invoking the provisions of section 438 Cr.PC.

(2.) NOTICE of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, a Coordinate CRM No. M-32976 of 2012 (O&M) 2 Bench of this Court (Vijender Singh Malik, J.) passed the following order on 23.10.2012:-