DAMANJOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 439 Cr.P.C. is for the grant of regular bail to the petitioner in case FIR No.001 dtd. 21/2/2023 under Ss. 384, 406, 420, 465, 467, 468, 471, and 120-B IPC registered at Police Station Punjab State Crime, Police Station SAS Nagar, District Crime Wing.

(2.) The brief facts of the case are that a complaint dtd. 30/11/2022 was submitted to the investigating agency which reads as under:-

(3.) Based on the aforementioned complaint, an enquiry was marked pursuant to which the instant FIR came to be registered under Ss. 406, 420, 465, 467, 468, 471, 384 and 120-B IPC.