HARMINDER SINGH ALIAS LAALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C. seeking pre-arrest bail in a case registered against the petitioner under Sections 323, 324, 447, 511, 427, 506, 148, 149 IPC (Section IPC added lateron) at Police Station Koom Kalan, District Ludhiana, vide FIR No. 37 dated 20th May, 2010.

(2.) Learned Counsel for the petitioner submits that the petitioner has already joined the investigation and no purpose will be served by sending him to custody. He further submits that the dispute between the parties is civil in nature and thus, the petitioner is entitled to concession of pre-arrest bail.

(3.) Learned State counsel has, however, opposed the prayer for pre-arrest bail on the ground that though the petitioner joined the investigation but he failed to cooperate with the investigating agency. According to him, the petitioner failed to divulge any information or to hand over relevant documents, thereby impeding the investigation. He further submits that due to the injury caused to the complainant, his index finger has been amputated.