RAJWINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.55 dtd. 29/5/2021 at Police Station Dhariwal, District Gurdaspur under Ss. 493, 420, 509, 323 and 506 of Indian Penal Code.

(2.) At the time of issuance of notice of motion on 18/6/2021, the following order was passed:

(3.) Subsequently, the aforesaid directions regarding payment of Rs.2.5 lakhs to each of the two children of the complainant was modified vide order dtd. 31/8/2021 and it was ordered that the petitioner shall deposit an amount of Rs.1.00 lakh in favour of each of the two children of the complainant.