SANTOSH KUMAR @JUGNU 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.73 dated 22.04.2011, under Sections 406/420 IPC, registered at police station Sadar Amritsar. 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, Amritsar dismissing anticipatory bail application filed on behalf of the petitioner.

(2.) Coordinate Bench of this Court while issuing notice of motion on 13.10.2011 passed the following order:-

(3.) It has been contended by learned counsel for the petitioneraccused that dispute between the parties has since been settled and that he has also joined the investigation.