SURESH KUMAR ALIAS BITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Suresh Kumar alias Bittu son of Ashok Kumar, has applied for anticipatory bail in a case registered against him, vide FIR No.200 dated 23.09.2011, on accusation of having committed the offences punishable under Sections 420, 467, 468 and 471 read with Section 120-B IPC, by the police of Police Station Jodhewal, District Ludhiana, invoking the provisions of Section 438 Cr.P.C.

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

(3.) DURING the course of preliminary hearing, a Co-ordinate Bench of this Court (Ajay Tewari, J.), has passed the following order on May 29, 2013: -