Punjab-Haryana High Court
Raj Kumar vs State Of Punjab on 17 February, 2014
Author: Rekha Mittal
Bench: Rekha Mittal
Crl. Misc. No. M 5237 of 2014 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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Crl. Misc. No. M 5237 of 2014
Date of decision: 17.02.2014
Raj Kumar ........ Petitioner
Versus
State of Punjab .......Respondent
Coram: Hon'ble Mrs. Justice Rekha Mittal
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Present: Mr. Sandeep Arora, Advocate
for the petitioner
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1. Whether Reporters of local papers may be
allowed to see the judgment?
2. To be referred to the Reporter or not?
3. Whether the judgment should be reported in
the Digest?
Rekha Mittal, J. (Oral)
The petitioner prays for grant of bail in anticipation of arrest in FIR No. 240 dated 22.10.2013 registered under Sections 419, 420, 465, 467, 468, 471, 474 and 120-B of the Indian Penal Code at Police Station Navi Baradari, Jalandhar.
Counsel for the petitioner would contend that the petitioner is being implicated in the crime on the basis of some disclosure made by the accused already in custody. It is further submitted that the case is based upon documents and the petitioner is ready to join investigation and co- operate throughout.
During the course of investigation of the case, name of the present petitioner has come to fore with the allegations that the forged Bimbra Mohan Lal 2014.02.17 16:51 I attest to the accuracy and integrity of this document Chandigarh Crl. Misc. No. M 5237 of 2014 2 documents were being procured by the petitioner, which were being used by others in support of their claim of being insolvent to furnish surety bonds for the release of the accused. The custodial interrogation of the petitioner is required for progress of the investigation, which dis-entitle him to the concession of pre-arrest bail.
Dismissed.
(Rekha Mittal) Judge 17.02.2014 mohan Bimbra Mohan Lal 2014.02.17 16:51 I attest to the accuracy and integrity of this document Chandigarh