SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in this second petition under Sec. 438 Cr.P.C. is for the grant of anticipatory bail to the petitioner in case FIR No.9 dtd. 8/1/2014 under Ss. 406, 420 and 120-B IPC registered at Police Station City Kharar, SAS Nagar, Mohali.

(2.) The brief facts of the case are that one Iqbal Singh filed complaints dtd. 1/9/2011 and 29/9/2011 to the police which on an enquiry culminated into the instant FIR and reads as under:-

(3.) The wife of the present petitioner, namely, Harinder Kaur approached this Court for the grant of pre-arrest bail by filing of CRM-M-3733 of 2014 and was granted anticipatory bail vide order dtd. 7/3/2014 subject to the following conditions:-