BRIJ LAL MAINRO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Brij Lal Mainro son of late Hari Chand and Manoj Kumar son of late Krishan Chand have preferred the instant petition for the grant of anticipatory bail, in a case registered against them along with their other co-accused, vide FIR No.249 dated 28.9.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 419, 420, 467, 468, 471 and 120-B IPC by the police of Police Station City Rajpura, District Patiala, invoking the provisions of section 438 Cr.PC.

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

(3.) DURING the course of preliminary hearing, a Coordinate Bench of this Court (Rameshwar Singh Malik, J.) passed the following order on 12.11.2012:-