BHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this 2nd petition is for grant of anticipatory bail to the petitioner under Sec. 438 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.0099 dtd. 22/10/2018, for offence punishable under Ss. 420, 467, 468, 471, 120-B of the Indian Penal Code, 1860 (in short 'IPC'), registered at Police Station Bhadson, Tehsil Nabha, District Patiala.

(2.) The 1st petition seeking anticipatory bail to the petitioner was dismissed as withdrawn on 4/2/2019.

(3.) Mr. S.S. Sandhu, AAG, Punjab who is present in the Court accepts notice on behalf of the respondent while Mr. R.K. Jaswal, Advocate has appeared on behalf of the complainant.