BALTEJ 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. 80 dated 05.06.2013, under Sections 406 /420 /120B IPC, registered at police station city Malerkotla, District Sangrur. 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, Sangrur dismissing anticipatory bail application filed on behalf of the petitioner.

(2.) THIS Court while issuing notice of motion on 31.07.2013 passed the following order: -

(3.) IT has also been stated by learned counsel for the State, on instruction from ASI Gurdeep Singh, that petitioner has joined the investigation. However, bail application has been opposed by learned counsel for respondent -State as well as by learned counsel for complainant on the plea that petitioner is involved in some other case as well.