NISHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Nishan Singh son of Amar Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by means of FIR No.134 dated 05.09.2012, for the commission of offences punishable under Sections 420, 419, 465, 467, 468, 471 and 120-B IPC, by the police of Police Station Dasuya, District Hoshiarpur, invoking the provisions of Section 438 Cr.P.C.

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

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on February 22, 2013:-