Punjab-Haryana High Court
Tarsem Singh vs State Of Punjab on 1 June, 2016
Author: Jaswant Singh
Bench: Jaswant Singh
219
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M No.15119 of 2016 (O&M)
Date of Decision: 01.06.2016
Tarsem Singh
.......... Petitioner
Vs.
State of Punjab
.......... Respondent
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Ashish Aggarwal, Advocate for the petitioner.
Mz. Rimplejeet Kaur, Assistant Advocate General, Punjab
for the respondent/State assisted by ASI Hardeep Singh.
****
JASWANT SINGH, J. (Oral)
Prayer is for grant of anticipatory bail on behalf of petitioner- accused Tarsem Singh in case FIR No.90 dated 18.07.2014, under Sections 411, 414, 489-A, 489-B, 489-C, 489-D of the Indian Penal Code; Sections 15, 18, 21, 22, 61, 85 of the Narcotic Drugs and Psychotropic Substances Act (Section 29 of NDPS Act added subsequently); Sections 25, 54, 59 of the Arms Act and Section 14 of Foreign Contribution (Regulation) Act, 1952, registered with Police Station Sarai Amanat Khan, District Amritsar City.
Police has lodged the aforesaid FIR on the basis of secret information that 33 persons including the petitioner-accused have contacts with international smugglers and are indulging in smuggling of narcotic drugs, illegal weapons and fake currency smuggled from across the border using the fake SIM cards.
It was contended that vague and sweeping allegations have been made without there being any recovery or any incriminating material. It was further contended that similarly placed co-accused have been extended the benefit of anticipatory bail by this Court vide order P-2.
Learned Counsel for the petitioner submits that the petitioner has joined the investigation and his custodial interrogation is no longer required.
1 of 2 ::: Downloaded on - 03-06-2016 00:16:57 ::: CRM-M No.15119 of 2016 (O&M) -2- Learned State Counsel, assisted by ASI Hardeep Singh, agrees that the petitioner has joined the investigation and his custodial interrogation is no longer required.
In view of the above, interim protection/pre-arrest bail granted by this Court, vide order dated 05.05.2016, is made absolute.
Disposed of.
June 01, 2016 (JASWANT SINGH)
Gagan JUDGE
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