Rupinder Singh vs State of Punjab

Alok Singh, J.—This is the petition seeking anticipatory bail in case FIR No. 205 dated 29.8.2010 under Sections 420/406/465/468/471 IPC registered at Police Station Civil Lines, Batala.

This Court while issuing the notice has granted stay of the arrest of the Petitioner vide order dated 29th September 2010.

Learned Counsel for the Petitioner states that the Petitioner is participating in the investigation.

Mr.K.D. Sachdeva, AAG, Punjab on the instructions of Mr. Kuldeep Singh, ASI, who is present in person in the court, has stated that R.C has been recovered from the Petitioner and bus is standing in the workshop. Hence nothing more is required to be recovered from the possession of the accused.

In view of the fact that the Petitioners are participating in the investigation, the present petition is allowed. It is directed that in the event of arrest of the Petitioner in the above mentioned case, he shall be released by the Arresting/Investigating Officer on furnishing personal bonds and one surety of Rs. 20,000/- each to the satisfaction of the Investigating Officer, subject to the limitations provided u/s 438(2) of the Code. The Petitioner-accused shall participate in the investigation as and when he is required. However, it is clarified that if the Petitioner does not cooporate with the investigating agency, then the Investigating Officer shall be at liberty to move proper application for the cancellation of the bail.