CHANDAN MADAAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These are applications for regular bail on behalf of the petitioners.

(2.) The commonness of the FIR happens to be the alleged obtaining of loans from the HDFC Bank (complainant) on the strength of forged Jamabandis/Title Documents.

(3.) The petitioners were arrested during investigation, and their dates of arrest are shown as below:-