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Judgment
24 paragraphs · 218 wordsThe petitioners are seeking anticipatory bail in FIR No.
106, dated 19.09.2017, under Section 61 of Excise Act, 1914,
registered at Police Station City Dhuri, District Sangrur.
Learned counsel for the petitioners contends that the
allegations against the petitioners are that 40 boxes of Haryana
country made liquor were recovered. He further contends that
the recovery was effected from open plot, which belongs to the
petitioners. He also contends that the FIR is a counter blast to the
complaint filed by the petitioners against the police officers of this
very police station.
This Court vide order dated 06.10.2017, had directed
the petitioners to appear before the trial Court and in the event of
their arrest, they were to be released on interim bail to the
satisfaction of the trial Court.
Learned State counsel upon instructions from HC Sham
Singh states that in pursuance to the order dated 06.10.2017 the
petitioners have joined investigation.
In view of the submissions of learned counsel for the
petitioners, the petitioners having joined investigation and
without expressing any opinion on the merits of case, the order
dated 06.10.2017, granting ad-interim bail to the petitioners, is
hereby made absolute. However, the petitioners shall abide by
the conditions envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.