AJAY KUMAR MENON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application is allowed as prayed for.

(2.) Annexures P-22 to P-24 are taken on record. Main case

(3.) Petitioner-Ajay Kumar Menon has prayed for grant of regular bail under Section 439 Cr.P.C in case FIR No.114 dated 23.05.2018 registered under Section 420 of Indian Penal Code, 1860 at Police Station Kotwali, Bathinda, Punjab. The petitioner is in custody since his arrest on 01.09.2018.