BRIJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Brijesh Kumar, Advocate, son of Shri Ram Ujjagar, has preferred the instant petition for the grant of anticipatory bail in a case registered against him, by way of FIR No.39 dated 03.04.2011, for the commission of offences punishable under Sections 379, 427, 447, 506 and 511 IPC, by the police of Police Station Model Town, 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, the following order was passed by this Court on February 28, 2013:-