AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 223 wordsSurinder Gupta, J
The present petition has been filed under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No.88 dated 19.07.2019 registered for offences punishable under Sections 61 of the Excise Act, 1914 and 420 of Indian Penal Code, at Police Station Division No. 8, Jalandhar, District Jalandhar.
Heard.
Learned State counsel on instructions from ASI Tarlochan Singh submits that the petitioner has joined the investigation and his custodial interrogation is no more required for the purpose of further investigation of the case.
In view of submission of learned State counsel but without expressing any opinion on the merits of the case, this petition is allowed and order dated 26.08.2019 is made absolute till the presentation of challan, subject to the following terms:-
(i) that the petitioner shall make himself available for interrogation by the police as and when required;
(ii) that the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the accusation against him so as to dissuade him from disclosing such facts to the Court or to any police officer;
(iii) that the petitioner shall not leave India without the prior permission of the Court.
(iv) that the petitioner will seek regular bail on the presentation of challan in Court.