MANIK KHANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this application is for incorporating offences under Ss. 406, 420 and 120-B IPC in the prayer clause as well as in the order dtd. 1/8/2022. Heard.

(2.) For the reasons mentioned in the application, which is duly supported by an affidavit, the same is allowed and offences under Ss. 406, 420 and 120-B IPC (added at the time of presentation of challan) are ordered to be incorporated in the prayer clause as well as in the order dtd. 1/8/2022, whereby interim relief was granted to the appellant.

(3.) Present appeal has been filed against the order dtd. 6/7/2022, passed by learned Additional Sessions Judge-I-cum-FTC (POCSO), Jalandhar, vide which, application filed on behalf of the appellant seeking anticipatory bail in case FIR No.60, dtd. 17/3/2022, under Sec. 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short,'1989 Act') as well as Ss. 406, 420 and 120-B IPC (added later on), registered at Police Station Basti Bawa Khel, Jalandhar, was dismissed.