Punjab-Haryana High Court
Ct. Harjinder Singh vs State Of Punjab on 1 May, 2020
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
In the High Court of Punjab and Haryana, at Chandigarh
CRM-M-11970 of 2020
Date of Decision: 01.05.2020
Ct. Harjinder Singh
... Petitioner(s)
Versus
State of Punjab
... Respondent(s)
CORAM: Hon'ble Mr. Justice Anil Kshetarpal
Present: Mr. Joginder Pal Devgan, Advocate
for the petitioner(s).
Anil Kshetarpal, J.
Prayer is to grant pre-arrest bail to the petitioner in FIR No. 64 dated 04.04.2020, registered under Sections 7 and 13(2) of the Prevention of Corruption Act,1988 and Section 269 IPC, at Police Station City Patti, District Tarn Taran (Punjab).
In a nutshell, case of the prosecution is that the petitioner was seen collecting illegal gratification while issuing fake curfew passes during the curfew notified due to COVID-19 pandemic.
A video to that effect had gone viral. The Petitioner, at the relevant time, was working as a member of the disciplined force i.e. Punjab Police.
Keeping in view the facts of the case, this Court is not inclined to grant the benefit of pre-arrest bail to the petitioner.
Dismissed.
(Anil Kshetarpal) Judge May 01, 2020 "DK"
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