BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.81, dated 15.10.2012, under Sections 379, 406, 420, 120-B IPC, registered at Police Station Kheri Gnadian, Tehsil Rajpura, District Patiala. I have heard learned counsel for the parties and have gone through the whole record carefully.

(2.) THIS Court while issuing notice of motion on 23.11.2012, passed the following order:

(3.) IN view of these facts and without expressing any opinion on the merits of the case, order dated 23.11.2012, granting interim bail to petitioner-Balwinder Singh is, hereby, made absolute subject to the compliance of conditions contained in Section 438(2) Cr.P.C.. The present petition stands disposed of accordingly.