MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.81 dated 15.10.2012, under Sections 379/406/420/120B IPC, registered at police station Kheri Gandian, District Patiala. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Patiala dismissing anticipatory bail application filed on behalf of the petitioner.

(2.) THIS Court while issuing notice of motion on 18.02.2013 passed the following order:-

(3.) HENCE , in view of these facts and without expressing any opinion on the merits of the case, the anticipatory bail application filed on behalf of Major Singh is accepted and order dated 18.02.2013 granting interim bail in favour of the petitioner is, hereby, made absolute subject to compliance of conditions specified under Section 438(2) Cr.P.C. The present petition stands disposed of accordingly.