DURGESH AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM -44323 of 2013

(2.) PRAYER in this application is for mentioning the newly added offences punishable under Sections 465, 467, 468, 470 and 471, IPC, in the head note and prayer clause of the petition. Allowed as prayed for.

(3.) PRAYER in this petition is for grant of anticipatory bail to petitioner Durgesh Aggarwal who has been booked for having committed the offences punishable under Sections 406, 420, 465, 467, 468, 470 and 471 read with Section 120B, IPC, in a case arising out of FIR No. 93, dated 15.03.2013, registered at Police Station, Zirakpur, District Mohali.