SUCHA SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.119 dated 03.11.2012, under Sections 420/120B IPC, registered at police station Arniwala, District Fazilka.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Fazilka dismissing anticipatory bail application filed on behalf of the petitioners.

(3.) This Court while issuing notice of motion on 09.05.2013 passed the following order:-