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Judgment
10 paragraphs · 154 wordsThe petitioner has preferred the instant petition under Section 438 Cr.P.C., for grant of pre-arrest bail in case FIR No.121 dated 13.10.2012,
registered under Section 13-A of the Punjab Village Common Land Regulation Act, 1961, Section 4 (1), 21(1) of Mines & Minerals (Development &
Regulation) Act, 1957 and Section 120-B IPC, at Police Station Bhogpur, District Jalandhar.
The allegations against the petitioners are that they had been illegally mining from the Panchayat land.
Learned State counsel has stated that the petitioners have joined the investigation; the challan has already been presented and they are no more
required for custodial interrogation.
In the circumstances, without going into the merits of the case, I do not deem it appropriate to deny the concession of anticipatory bail to the
petitioners in the present case.
Resultantly, the interim order dated 15.03.2018 is made absolute subject to the conditions as envisaged under Section 438(2) Cr.P.C.
Petition stands allowed.