AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to petitioner Amrik Singh, who has been booked for having committed the offences punishable under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code, in a case arising out of FIR No.43, dated 03.10.2012, registered at Police Station,Airport, Amritsar.

(2.) THE allegations against the petitioners are that S.K.Bhardwaj, Shift Incharge ICP, SGRDJ International Air Port, Amritsar lodged the report to the effect that on

(3.) HEARD .