Petitioner-Anar Jeet Singh has filed this petition under Section
438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.74 dated 07.08.2017, registered at Police Station Cantt. Bathinda, District Bathinda, under Section 61 of the Punjab Excise Act, 1914 and Section 473 of IPC. Notice of motion was issued in this case. Learned State counsel has put in appearance on behalf of the respondent-State and contested this petition. I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record. From the record, I find that the present petitioner is not named in the FIR. He has been nominated on the basis of statement of co-accused.
1 of 2 CRM-M-37245-2017 In pursuance of the interim order dated 06.10.2017 passed by this Court, the petitioner has already joined the investigation. He is not required for custodial interrogation. Nothing is to be recovered from him. Therefore, no useful purpose will be served by sending him to custody. Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 06.10.2017, granting interim bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C. 20.11.2017 (INDERJIT SINGH) parveen kumar JUDGE Note: Whether speaking/reasoned : Yes Whether reportable : No
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