SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F.I.R. No. 56 dated 4.4.2000 has been registered at Police Station Division No.1, Jalandhar under Sections 406, 506 and 120-B Indian Penal Code on the statement of Ramanjeet Singh alias Micky wherein the following material allegations are found :

(2.) The family of the complainant is cultivating and producing potatoes, sunflower, wheat, paddy etc. in an extent of 5000 to 5500 acres. They used to sell their crops to M/s. Harcharan Singh Mohinder Singh, Shop No. 91, Grain Market, Jalandhar with whom they had a verbal agreement. Approximately a sum of Rs. 47/48 lakhs is outstanding and was demanded. Initially they were saying that they will pay, but then started threatening. For the last 2/3 days, they have run away by locking the firm, shop and the house.

(3.) Petitioner-Satnam Singh approached the Sessions Court, Jalandhar for bail in anticipation of arrest, but his request was declined. Therefore, the petitioner has approached this Court under Sec. 438 Code Criminal Procedure for bail in anticipation of arrest.