Harish Kumar vs State Of Punjab

Arvind Singh Sangwan, J

Prayer in this petition is for grant of anticipatory bail in FIR No.36 dated 12.02.2020 under Section 61 of Punjab Excise Act, 1914, registered at Police

Station City Fazilka, District Fazilka.

While granting interim bail to the petitioner, following order was passed by this Court on 26.02.2020: -

...Learned counsel for the petitioner submits that recovery of 32 bottles of liquor, meant for sale in Chandigarh, has already been effected and the

petitioner was not arrested at the spot.

Learned counsel further submits that even as per secret information, one Honey Dhillon was named, whereas the name of 1 of 2 In virtual Court the

petitioner is Harish Kumar...

Learned counsel for the petitioner submits that in pursuance of the aforesaid order, the petitioner has joined the investigation and is not required for

any further investigation.

Learned State counsel, on instructions from HC Manjeet Singh, has not disputed the factual position and states that the petitioner is no more required

for any further investigation.

In view of the above, this petition is allowed and the interim bail granted to the petitioner vide order dated 26.02.2020 is made absolute subject to the

conditions envisaged under Section 438 (2) Cr.P.C.