Anant Bijay Singh, J. - (1.) The instant application for anticipatory bail filed on behalf of the petitioner, Baljit Singh Bedi has been pressed.
(2.) Heard learned counsel appearing for the petitioner and learned counsel for the informant/ O.P. No.2 as well as learned counsel for the State.
(3.) The petitioner is apprehending his arrest in connection with Ramgarh P.S. Case No.312 of 2015 (dated 24.08.2015) corresponding to G.R. No.3679 of 2015, lodged under Sections 406, 420, 467, 468, 471 of the Indian Penal Code, pending in the court of learned C.J.M., Ramgarh.;