Surinder Singh @ Chhinda vs State of Punjab

By filing the present petition under Section 438 of the

Code of Criminal Procedure, the petitioner has sought anticipatory

bail in FIR No.118 dated 22.10.2016, registered under Section 22 of

the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police

Station Payal, District Ludhiana.

On 23.11.2016, this Court had passed the following

order:-

"Contends that the recovery of the alleged contraband was not effected from the petitioner. The FSL report is still awaited. The petitioner is not involved in any other FIR. Notice of motion Mr. Luvinder Sofat, AAG, Punjab, accepts notice on behalf of the respondent-State. A complete copy of the paper book has been furnished to the learned State counsel, in the

Court. Meanwhile, in the event of arrest of the petitioner(s) by the Arresting Officer, he shall be released on interim bail subject to the following conditions:- 1.That he shall make himself available for interrogation by a police officer as and when required; 2.That he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer and; 3.That he shall not leave India without prior permission of the Court.

Post again on 16.01.2017."

It is contended that in pursuance of the order dated

23.11.2016, the petitioner has joined the investigation

The learned State counsel, on instructions submits that

the petitioner has joined the investigation and he is not required for

custodial interrogation.

In view of the above, without expressing any opinion on

the merits of the case, the interim bail granted by this Court vide

order dated 23.11.2016, is made absolute, subject to furnishing bail

bonds/surety bonds to the satisfaction of learned Chief Judicial

Magistrate/Duty Magistrate, concerned.

The petition stands allowed.