PARDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) This petition under Section 439 of the Criminal Procedure Code has been filed by Pardeep Kumar son of Sewa Lal @ Mewa Lal, for grant of regular bail pending trial in FIR No. 522 dated 16.12.2009 registered at Police Station Civil Lines, District Amritsar, under Sections 420, 465, 467, 471, 511/120-B IPC. This FIR was registered on the basis of a written application of one Satinder Singh, Branch Manager, UAE Exchange & Financial Services Ltd. The petitioner is not named in the FIR, nor there is any passing reference regarding him. However, it has been submitted by the State counsel that he was named as accused by the coaccused during interrogation, whose disclosure statement was recorded by the investigating agency. Such confessional statement of the co-accused before the police is not admissible against this petitioner. No other evidence has been collected against him during the investigation.

(3.) In these circumstances, this petition is allowed. The petitioner is admitted to bail to the satisfaction of the Illaqa Magistrate/Duty Magistrate, Amritsar.