ISHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Isher Singh son of Sumer Singh has directed the instant petition for the grant of anticipatory bail, in a case registered against him, vide FIR No.6 dated 3.1.2013 (Annexure P1), for the commission of an offence punishable under section 420 IPC by the police of Police Station Tripri Town, Patiala, 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, the following order was passed by this Court on 30.1.2013:-