MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Major Singh son of Lakha Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by way of FIR No.133 dated 12.11.2012, on accusation of having committed the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC, by the police of Police Station Mehatpur, District Jalandhar, 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, a Coordinate Bench of this Court (Ritu Bahri, J.) passed the following order on 21.12.2012:-