HARSH MAHAJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Harsh Mahajan son of Satish Mahajan has preferred the instant petition for the grant of anticipatory bail, in a case registered against him, vide FIR No.60 dated 19.4.2013 (Annexure P4), for the commission of an offence punishable under section 420 IPC by the police of Police Station Sarabha Nagar, Ludhiana, 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 (Paramjeet Singh, J.) passed the following order on 14.5.2013:-