- (1.) By this common order, the abovesaid three Criminal Misc. Petitions are being dealt with as the same have arisen from the same FIR. The facts are being taken from Criminal Misc. No. 27116-M of 2007 Ch. Jagjit Singh v. State of Punjab).
(2.) The petitioner, who was a Minister Incharge of Local Government and accused in FIR No. 5 dated 23-3-2007 under Sections 7/13(l)(c)(d) read with Sections 409, 420, 467, 468, 471, 120-B, IPC, registered at Police Station Vigilance Bureau, Ludhiana, has approached this Court for grant of pre-arrest bail.
(3.) Notice in this case was issued on 1 -5- 2007 and on the asking of the Court, Mr. M. C. Berry, Senior Deputy Advocate General, Punjab, had accepted notice on behalf of the State. Learned State counsel was requested to keep the record ready. The petitioner waS not granted any interim protection.;