Punjab-Haryana High Court
Anil Kumar Gupta vs State Of Punjab on 17 December, 2012
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Crl. Misc. No.M-30966 of 2012(O&M)
Date of Decision:17.12.2012
Anil Kumar Gupta
... Petitioner
vs.
State of Punjab
... Respondent
CORAM:HON'BLE MR. JUSTICE VIJENDER SINGH MALIK
Present:- Mr. R.S. Bajaj, Advocate
for the petitioner.
Mr. Amit Chaudhry, DAG Punjab.
---
VIJENDER SINGH MALIK,J(ORAL) Anil Kumar Gupta, the petitioner seeks pre-arrest bail in a case registered by way of FIR No. 99 dated 4.9.2012 at Police Station Banur, District Patiala, for an offence punishable under sections 420, 465, 468, 471 and 120-B IPC.
This is an unusual case where at the check post of Excise and Taxation Department, the driver of the vehicle was caught having some bilties without there being any goods carried under them.
Learned counsel for the petitioner submits that the petitioner has already joined the investigation and has cooperated with the same.
Learned State counsel, on the other hand, admits that the petitioner has joined the investigation and the bilties have been recovered and his custodial interrogation is not required for investigation.
Crl. Misc. No.M-30966 of 2012 =2= Keeping in view the aforesaid submissions, the petitioner not being required for custodial interrogation and having joined the investigation, is entitled to pre-arrest bail. Consequently, the petition is allowed and order dated 19.10.2012 granting interim anticipatory bail to the petitioner is made absolute.
December 17,2012 (VIJENDER SINGH MALIK ) Jiten JUDGE