Punjab-Haryana High Court
Avtar Singh vs State Of Punjab on 20 December, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-40557 of 2012 (O&M)
Date of decision: December 20, 2012.
Avtar Singh
... Petitioner(s)
v.
State of Punjab
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Shri Sukhbir Singh Tiwana, Advocate, for the petitioner.
Paramjeet Singh, J. (Oral):
The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No.26 dated 27.11.2012, registered at Police Station Vigilance Bureau, Phase II, Patiala, under Sections 7 of Essential Commodities Act, 13(1(d) and 13(2) of Prevention of Corruption Act, 1988 and 409, 420, 467, 468, 471, 120-B IPC.
As prayed, dismissed as withdrawn at this stage.
[ Paramjeet Singh ] December 20, 2012. Judge kadyan