SATWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 Cr.P.C. seeking anticipatory bail in case bearing FIR No. 0071 dated 31.7.2019 under Sections 384, 452, 120-B IPC and Sections 7, 13 of the Prevention of Corruption Act, 1988 and Section 59 of the Narcotics Drug and Psychotropic Substances Act, 1985 registered at Police Station Special Task Force, District STF Wing Phase-4, SAS Nagar Mohali.

(2.) On 23.9.2019, while issuing notice of motion, following order was passed:-

(3.) Learned State counsel, on instructions from DSP Gurpreet Singh, states that the petitioner has joined the investigation, but recovery of Rs.4,00,000/- is yet to be effected.