ANIL GOYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is the second petition for grant of anticipatory bail to petitioner, Anil Goyal, who has been booked for having committed the offences punishable under Sections 420, 465, 467, 468, 471 read with Section 120 B, IPC, in a case arising out of FIR No. 61, dated 13.05.2013, registered at Police Station, City, Phagwara, Distric Kapurthala.

(2.) THE petitioner had earlier filed Criminal Miscellaneous No. M 32671 of 2013 which was dismissed as withdrawn on 30.09.2013 by passing the following order:

(3.) I have heard learned counsel for the petitioner and gone through the material available on record.