PARAMJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This is a petition filed under Sec. 438 Crimial P.C. for grant of concession of anticipatory bail to the petitioner in criminal complaint No.147 dated 9.5.2001 titled 'Shivdev Singh Vs. Sahib Synthetics' under Sec. 138 of the Negotiable Instruments Act.

(2.) Heard learned counsel for the parties.

(3.) This court, while issuing notice of motion on 11.3.2013 directed the petitioner to surrender to the custody of the trial Court and furnish bail bonds to its satisfaction and on doing so he was directed to be released on interim bail provisionally.