Punjab-Haryana High Court
Nitin Kumar @ Sunny vs State Of Punjab on 2 August, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-22680 of 2012 (O&M)
Date of decision:August 02, 2012.
Nitin Kumar @ Sunny
... Petitioner(s)
v.
State of Punjab
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Shri Veneet Sharma, Advocate, for the petitioner.
Paramjeet Singh, J. (Oral):
The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No.199 dated 14.12.2011, registered at Police Station E Division, Amritsar, under Sections 420, 466, 467, 468, 471, 120-B, 419 IPC.
Allegations against the petitioner are forgery, cheating, misrepresentation, impersonation and grabbing the public money. Although, there are no specific allegations against the petitioner in the FIR, however, during investigation it has transpired that the petitioner has been withdrawing the money fraudulently through ATM and his photograph has been grabbed in the CCTV camera installed at the ATM.
Keeping in view the fact that although name of the petitioner is not mentioned in the complaint, it is not possible that in every fraud all the culprits should be mentioned, however, during investigation many things come out. In this case, involvement of the petitioner has been detected through the use of modern technology, therefore, custodial interrogation of the petitioner is necessary.
Keeping in view the gravity of the offence, no ground for the grant of anticipatory bail is made out.
Dismissed.
[ Paramjeet Singh ] August 02, 2012. Judge kadyan