RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 91 dated 12.07.2012, under Sections 420/465/467/468/471/120B IPC, registered at police station Navi Baradari, Jalandhar, District Jalandhar.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Jalandhar dismissing anticipatory bail application filed on behalf of the petitioner.

(3.) Coordinate Bench of this Court while issuing notice of motion on 20.12.2012 passed the following order:-