BIPAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Criminal Misc. Petition Nos. 271-M and 1022-M of 1998.

(2.) ON the basis of complaint made by District Manager, MARKFED, Ludhiana, case F.I.R. No. 75 dated 1.5.1996 under Sections 406/409/109/120-B I.P.C. was registered at Police Station Jagraon district Ludhiana against Bipan Kumar, Parveen Kumar, Pardeep Kumar, Pawan Kumar, Pirthi Pal Singh, Randhir Singh Gill and Gajender Singh. Randhir Singh and Gajender Singh filed an application under Section 438 Cr.P.C. seeking pre-arrest bail. Their prayer was allowed by the Addl. Sessions Judge, Ludhiana vide order dated 1.4.1997. Pawan Kumar also sought pre-arrest bail from the Court of Addl. Sessions Judge, Ludhiana. His prayer was also allowed vide order dated 3.6.1997. Prithipal Singh co-accused of the present petitioner was ordered to be released on anticipatory bail by the Coordinating Bench of this Court vide order dated 7.11.1997 Annexure P6 by passing the following order :-