Punjab-Haryana High Court
Wirsa Singh vs State Of Punjab on 19 March, 2015
Author: Hari Pal Verma
Bench: Hari Pal Verma
Crl. Misc. No. M-6914 of 2015 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-6914 of 2015
Date of Decision:-19.3.2015
Wirsa Singh
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA Present:- Mr. Ishaan Pasricha, Advocate for the petitioner.
Mr. R.S. Nain, Assistant A.G., Punjab. HARI PAL VERMA J.
Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No.3 dated 23.1.2015, under Sections 420, 467, 468 and 120-B IPC and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, registered at Police Station Vigilance Bureau, Range Jalandhar, Unit Kapurthala.
While issuing notice of motion, following order was passed by this Court on 2.3.2015:-
"Counsel for the petitioner contends that the petitioner who is about 90 years of age is the bona-fide purchaser of the land and is not instrumental in getting the VIJAY ASIJA 2015.03.20 12:02 I attest to the accuracy and integrity of this document Crl. Misc. No. M-6914 of 2015 -2- entry in the records.
Notice of motion for 19.3.2015.
In the meantime, in the event of arrest of the petitioner, he shall be released on ad-interim bail subject to his furnishing personal bond in a sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the arresting officer. The petitioner shall join the investigation as and when directed by the investigating agency and shall abide by the terms and conditions laid down under Section 438(2) Cr.P.C."
Learned State counsel, who is assisted by Inspector Devender Prasad, has stated that in terms of the above order the petitioner has joined investigation and is not required for further investigation.
In view of the above, the present petition is allowed and interim directions issued by this Court vide order dated 2.3.2015 are made absolute.
However, the petitioner shall continue to join investigation as and when required to do so and shall abide by the terms and conditions, as laid down under Section 438(2) Cr.P.C.
March 19, 2015 ( HARI PAL VERMA )
Vijay Asija JUDGE
VIJAY ASIJA
2015.03.20 12:02
I attest to the accuracy and
integrity of this document