Ram Chand Gupta, J. - (1.) Crl.M. No. 11713 of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Crl.M. No. M -6446 of 2011 The present petition filed under Section 439 Code of Criminal Procedure is for grant of regular bail to the Petitioner in case FIR No. 131, dated 7.6.2009, under Sections 419, 420, 465, 467, 468, 471 and 120 -B IPC, registered at Police Station Division No. 5, Ludhiana.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Additional Sessions Judge, Ludhiana, vide which application filed by Petitioner for grant of regular bail has been dismissed.;