JAGBIR SINGH Vs. STATE OF U T

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C.seeking pre-arrest bail in a case registered against thePetitioner under Sections 419/420/467/468/120-B IPC videFIR No. 424, dated 14.11.2010 at police station Sector 17,Chandigarh.

(2.) Learned Counsel for the Petitioner contends thatPetitioner is not required for the purpose of custodialinterrogation and thus, he may be granted the benefit ofpre-arrest bail.

(3.) The matter relates to recruitment of policeconstables wherein one Pardeep Kumar appeared in thewritten examination in place of the Petitioner. PardeepKumar was arrested at the time of biometric test and rollnumber of Petitioner-Jagbir Singh was recovered from him.