Punjab-Haryana High Court
Ajab Singh And Another vs State Of Punjab And Others on 2 January, 2012
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
Criminal Misc. No. M-22269 of 2011 1
In the High Court of Punjab and Haryana, at Chandigarh
Criminal Misc. No. M-22269 of 2011
Date of Decision: 2.1.2012
Ajab Singh and Another
... Petitioners
Versus
State of Punjab and Others
... Respondents
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA.
Present: Mr. J.S. Mehandiratta, Advocate
for the petitioners.
Mr. J.S. Sandhu, Assistant Advocate General,
Punjab, for the respondents.
Kanwaljit Singh Ahluwalia, J. (Oral)
The present petition has been filed under Section 438 Cr.P.C. praying for grant of pre-arrest bail to the petitioners in case FIR No. 53 dated 3.2.2011, registered at Police Station Samana, District Patiala, under Sections 217, 218 & 120-B IPC, 13(2), 13(1)(d) & 13(1)(e) of the Prevention of Corruption Act, 1988. Lateron, the offence under Section 15/29 of the Narcotic Drugs & Psychotropic Substances Act, 1985, was added.
In the present case, a Co-ordinate Bench of this Court, noticing the fact that the petitioners were declared innocent by the Assistant Inspector General of Police, Crime, Punjab, had stayed their Criminal Misc. No. M-22269 of 2011 2 arrest.
Thereafter, under the orders of the Additional Director General of Police, Crime Branch, Punjab, at Chandigarh, a Special Investigation Team (hereinafter referred to as "the Team") was constituted, which was headed by the Senior Superintendent of Police, Sangrur, whereas Swaran Singh, Deputy Superintendent of Police, Sub Division, Sangrur and Incharge, Staff of Central Investigating Agency, Sangrur, were named as its members.
Learned counsel for the State, on instructions from Swaran Singh, Deputy Superintendent of Police, Sub Division, Sangrur, who was member of the Team, has submitted that the petitioners were found to be innocent and a cancellation report shall be filed within two weeks from today.
In view of the statement made by learned counsel for the respondent, Mr. J.S. Mehandiratta, Advocate, appearing for the petitioners, submits that he may be permitted to withdraw the present petition.
As prayed, dismissed as withdrawn.
(Kanwaljit Singh Ahluwalia) Judge January 2, 2012 "DK"