BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been preferred under Section 438 Cr.P.C. seeking pre-arrest bail to the petitioner in case FIR No. 427 dated 16.12.2008 registered at Police Station City Abohar, District Ferozepur, under Sections 420, 465, 467, 468, 471 & 120-B IPC.

(2.) IN Criminal Misc. No. M-6896 of 2009 preferred by Loona Ram, this Court had passed the following order on 27.3.2009 :- "The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case FIR No. 427 dated 16.12.2008 registered at Police Station Abohar, District Ferozepur, under Sections 420, 465, 467, 468, 471 & 120-B IPC. On 10.3.2009, this Court had passed the following order :-

(3.) COUNSEL for the petitioners submits that infact the duplicate registration certificate is with Loona Ram, co-accused.