NARESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT petition has been filed under Section 438 Cr.P.C. seeking grant of anticipatory bail to the petitioner in case FIR No. 50 dated 04.02.2009 registered at Police Station Division No. 4, Jalandhar under Sections 406, 420, 467, 468, 471, 120-B IPC.

(2.) ON March 17, 2009 this Court had passed the following order :

(3.) MR . Rajinder Bhatia along with Mr. L.M. Gulati and Mr. Nakul Sharma appearing for the complainant, has stated that ingredients of the offence are made out. Therefore, petitioner should be denied pre-arrest bail.