RAJ KUMAR SINGLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE two petitions have been filed by the same petitioners for grant of bail in anticipation of arrest in F.I.R. No. 213 dated 6.10.1998 registered at Police Station Samana, under Section 7 of the Essential Commodities Act and Sections 406/420 of the Indian Penal Code and, therefore, I am disposing of both the petitions by this common order.

(2.) THE allegations in the F.I.R. are as follows :-

(3.) THEREFORE , the petitioners filed Criminal Misc. No. 31293-M 1998 on the file of this Court, under Section 438 Cr.P.C. for bail in anticipation of arrest.