Punjab-Haryana High Court
Satish Kumar vs State Of Punjab on 15 January, 2018
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-49337-2017
Date of decision: 15.01.2018
Satish Kumar .... Petitioner
V/s
State of Punjab ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Balraj Singh, Advocate, for the petitioner.
Mr. C.L. Pawar, Sr. DAG, Punjab.
*****
Rajan Gupta, J. (Oral)
This is a petition under Section 438 Cr.P.C. seeking anticipatory bail to the petitioner in a case FIR No.144 dated 23.06.2017 registered against him under Sections 420, 406, 379-B, 473 IPC (Offence under Section 379-B was reduced to offence under Section 379 IPC later on) at Police Station City Rajpura.
It appears that police received a secret information that accused were cheating innocent people. Allegation against the petitioner is that he alongwith his co-accused enter in the banks' ATM and note-down ATM Codes of persons using the same. Thereafter, they manipulate the same in a manner that they are able to withdraw the money from the ATM machines. There is further allegation that they threaten and snatch ATM cards. They snatch earrings and mobile phones also. There is a Swift car 1 of 2 ::: Downloaded on - 26-01-2018 05:58:28 ::: CRM-M-49337-2017 ::2::
which is used for this purpose. Co-accused Sanjeev Kumar @ Tota was arrested and some recovery was effected from him.
Stand of the State is that they require the petitioner for custodial interrogation to take the investigation to its logical end.
In view of the nature of allegations and the fact that it may not be possible to arrive at a definite conclusion without subjecting the petitioner to custodial interrogation. No ground for anticipatory bail is made out. The petition is without any merit and is hereby dismissed.
(RAJAN GUPTA)
January 15, 2018 JUDGE
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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