TARA CHAND UPPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the above-mentioned cases are taken up together as these have arisen from same FIR.

(2.) Petitioners have filed these petitions under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.05 dated 09.03.2017 under Sections 409, 420, 467, 468, 471, 120-B IPC read with Section 13(1)(d) and 13(2) of the Prevention of Corruption Act, registered at Police Station Vigilance Bureau, Jalandhar.

(3.) Notice of motion was issued. Learned State counsel as well as learned counsel for respondent No.2 appeared and contested the petitions.