Sukhdev Singh vs State of Punjab

The petitioner prays for grant of anticipatory bail in FIR No. 64 dated 23.03.2018, registered under Sections 420, 465, 468, 471 and 120-B of the IPC

at Police Station City Faridkot, District Faridkot.

The operative part of the order dated 20.07.2018, vide which the petitioner has been granted interim bail, is reproduced below:

“Counsel for the petitioner submits that as per allegations in the FIR, which was got registered by Chief Judicial Magistrate, Faridkot, one Jagmeet

Singh @ Gobinda was released on bail subject to furnishing bail/surety bonds by attaching copy of the jamabandi, which was later on found to be

forged document. It is further submitted that identification of Nishan Singh, who has furnished bail/surety bonds of said Jagmeet Singh @ Gobinda,

was done by the petitioner â€" Sukhdev Singh, being an Ex-Municipal Councillor. Counsel for the petitioner has further argued that the petitioner has

no role with regard to forging of the document and he has only identified â€" Nishan Singh and there is no allegation that the petitioner has identified a

wrong person. It is further submitted that the co-accused of the petitioner â€" Sher Singh, has also been granted the concession of interim anticipatory

bail vide order dated 17.05.2018 passed in CRM-M No.20665 of 2018. Notice of motion for 18.09.2018. â€​

Learned counsel for the petitioner submits that the petitioner, in pursuance to the order dated 20.07.2018, has already appeared before the

SHO/Investigating Officer and has joined the investigation. Learned counsel for the State, on instructions from ASI Satpal Singh, has not disputed the

factual position and submits that the petitioner has joined the investigation and is no more required for any further investigation.

In view of the above, the petition is allowed and the interim bail granted to the petitioner, vide order dated 20.07.2018, is made absolute subject to the

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