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
5 paragraphs · 138 wordsRajan Gupta, J.—This is a petition u/s 438 Cr.P.C.seeking pre-arrest bail in a case registered against thePetitioner under Sections 419/420/467/468/120B IPC videFIR No. 424, dated 14.11.2010 at police station Sector 17,Chandigarh.
Learned Counsel for the Petitioner contends thatPetitioner is not required for the purpose of custodialinterrogation and thus, he may be granted the benefit ofpre-arrest bail.
The matter relates to recruitment of policeconstables wherein one Pardeep Kumar appeared in thewritten examination in place of the Petitioner. PardeepKumar was arrested at the time of biometric test and rollnumber of Petitioner-Jagbir Singh was recovered from him.
Crl. Misc. No. M-36124 of 2010 -2 In view of the seriousness of allegationslevelled in the FIR, I am of the considered view thatPetitioner is not entitled to concession of pre-arrestbail.
Petition is devoid of merit and is hereby dismissed.