SANTOKH SINGH GILL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks pre-arrest bail in FIR No. 24/2013 under Sections 471/420/467/34 of IPC registered at P.S. Janak Puri, Delhi. While entertaining this application, interim protection was granted to petitioner vide order of 6th February, 2013.

(2.) Learned Additional Public Prosecutor for respondent-State submits that petitioner has joined the investigation of this case and the FSL report received does not incriminate petitioner. Without commenting upon merits of this case, interim order of 6th February, 2013 is made absolute. In the event of arrest, petitioner-Santokh Singh Gill S/o. late Sh. N.S. Gill be admitted to bail, subject to his furnishing bail bond in the sum of Rs. 20,000/- with one local surety of the like amount to the satisfaction of Investigating Officer/Arresting Officer.