Inderjeet Singh vs State Of Punjab
2021 Latest Caselaw 3018 P&H

                                 In virtual Court


CRM-M-43441-2021                                                       -1-



           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH


                                                CRM-M-43441-2021 (O&M)
                                                Date of decision: 25.10.2021

Inderjeet Singh
                                                                     ... Petitioner



                                          Vs.


State of Punjab
                                                                   ... Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:     Mr. Karanjit Singh, Advocate
             for the petitioner.

             Mr. Ramandeep Sandhu, Sr. DAG, Punjab.

                   *******

ARVIND SINGH SANGWAN, J. (ORAL)

Prayer in this petition is for grant of anticipatory bail in FIR No.60

dated 18.04.2016 under Sections 420, 120-B IPC and Section 13 of Punjab

Prevention of Human Smuggling Act, registered at Police Station Cantonment,

Amritsar.

Learned counsel for the petitioner relies upon the judgment dated

04.02.2020 passed by the trial Court, vide which co-accused of the petitioner,

namely Rachpal Singh, who faced the full length trial, was acquitted. It is

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submitted that allegations against the petitioner are identical in nature and while

acquitting the aforesaid co-accused, the trial Court has recorded a specific

finding that the prosecution has miserably failed to prove the allegations beyond

doubt. It is also submitted that the petitioner is ready to face the trial.

Learned State counsel, on instructions from ASI Raj Kumar,

submits that the petitioner was never declared a proclaimed offender in the

present FIR. It is not disputed that though the complainants allege that they had

made payment to petitioner Inderjeet Singh and co-accused Rachpal Singh,

however, he already stands acquitted.

After hearing learned counsel for the parties and considering the

aforesaid submissions, this petition is allowed and the petitioner is granted the

concession of anticipatory bail subject to the conditions envisaged under

Section 438 (2) Cr.P.C.

It is made clear that if the petitioner is required in the investigation,

the Investigating Officer will issue him an advance notice in writing.

                                           [ ARVIND SINGH SANGWAN ]
25.10.2021                                          JUDGE
vishnu


Whether speaking/reasoned : Yes/No

Whether Reportable         : Yes/No




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