STATE OF PUNJAB Vs. LAL SINGH

JUDGEMENT

(1.) Petitioner-State has preferred this petition under Section 439 (2) Cr.P.C. for cancellation of anticipatory bail granted to respondent by this Court vide order dated 24.06.2010 in case FIR No.74 dated 08.05.2010, registered at Police Station City Malout, District Sri Muktsar Sahib, under Sections 420, 465, 467, 468, 471, 120-B IPC.

(2.) Reply on behalf of respondent has been filed. Same is taken on record. Copy has been supplied.

(3.) Without going into the merits of the case, the facts are that this Court had granted anticipatory bail in the said FIR and the respondent had appeared before the Investigating Officer who had released him on bail to his satisfaction. Thereafter, when the challan was presented, the respondent had surrendered before the learned trial Court and had been released on regular bail.