SUBHASH CHANDER SHOOR 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.156 dated 19.06.2010 under Sections 419, 420, 465, 467, 468, 471 and 120-B of Indian Penal Code, registered at Police Station Division No.4, Jalandhar, District Jalandhar. 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, Jalandhar dismissing anticipatory bail application filed on behalf of the petitioner.

(2.) THIS Court while issuing notice on 30.09.2010 passed the following order:-

(3.) HENCE , in view of these facts and without expressing any opinion on the merits of the case, the anticipatory bail application filed on behalf of petitioner Subhash Chander Shoor is accepted and order dated 30.09.2010 granting interim bail in favour of the petitioner is, hereby, made absolute subject to compliance of conditions specified under Section 438(2) Cr.P.C. The present petition stands disposed of accordingly.