KARAN SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in case FIR No.106 dtd. 5/7/2018, registered at Police Station Gobindgarh Mandi, District Fatehgarh Sahib, under Ss. 420 and 120-B of the Indian Penal Code.

(2.) Notice of motion was issued in this case. Learned State counsel has put in appearance on behalf of the respondent-State and contested this petition.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.