LAWS(P&H)-1998-9-104

SURINDER MOHAN DHIR Vs. STATE OF PUNJAB

Decided On September 30, 1998
Surinder Mohan Dhir Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THIS order of mine shall dispose of the bail application under Section 438 Cr.P.C. filed by Surinder Mohan Dhir son of Om Parkash Dhir resident of Tagore Nagar, Ludhiana in case FIR No. 74 dated 27.7.1998 registered with Police Station Kotwali Ludhiana under Section 408 IPC.

(2.) THE F.I.R. in this case was registered against the petitioner and others at the instance of Shri J.S. Kharay, Bank Manager, Union Bank of India, Kesar Ganj Chowk, Ludhiana when he wrote a letter to the SSP, Ludhiana by making the following averments :-

(3.) NOT satisfied with the order of the learned Addl. Sessions Judge dated 12.8.1998, the petitioner had again repeated the present bail application in the High Court.