Punjab-Haryana High Court
Surinder Singh vs State Of Punjab on 19 December, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No. M-33474 of 2011
Date of decision: 19.12.2011
Surinder Singh ..Petitioner
Versus
State of Punjab ..Respondent.
CORAM:HON'BLE MR. JUSTICE AJAY TEWARI
Present: Mr. A.S. Virk, Advocate for the petitioner.
Mr. Sumeet Abrol, Assistant Advocate General, Punjab.
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AJAY TEWARI, J.(ORAL)
This petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case F.I.R. No. 200 dated 23.9.2011 registered under Sections 420, 467, 468, 471, 120-B IPC at Police Station Jodhewal, District Ludhiana.
On the last date the following contention was noticed:-
"Learned counsel for the petitioner states that the assertion that Sudesh Rani had specifically implicated the petitioner is incorrect. Learned Deputy Advocate General refused this and prays for two days' time to place the translated copy of the said statement."
Today learned Assistant Advocate General, Punjab has fairly stated that on the reading of the statement of Sudesh Rani the only allegation against the petitioner is that on one occasion that he was accompanying the main accused persons.
In the circumstances, I deem it appropriate to grant the concession of anticipatory bail to the petitioner.
Let the petitioner appear before the Investigating Officer on 26.12.2011 between 10.00 AM to 4.00 PM and on any other date on which his presence is required by the Investigating Officer. The Investigating Officer shall release him on bail to his satisfaction subject to the conditions laid down in Section 438(2) Cr.P.C.
(AJAY TEWARI)
December 19, 2011 JUDGE
Poonam(II)