VIJAY KUMAR Vs. STATE OF PUNJAB
LAWS(P&H)-2011-4-264
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 29,2011

VIJAY KUMAR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 20 dated 29.3.2011 under Sections 406/420/182 IPC, Police Station Lambra, District Jalandhar.
(2.) THIS Court vide order dated 13.4.2011 has stayed the arrest of the Petitioner with the direction to the Petitioner to join the investigation. Mr. K.D. Sachdeva, learned Additional Advocate General, Punjab, on instructions from ASI Pritam Singh, who is personally present in the Court, states that Petitioner has joined the investigation.
(3.) MR . R.S. Bajaj, learned Counsel for the complainant, has vehemently opposed the bail application.;


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