BARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the aforesaid three petitions filed on behalf of petitioners Bara Singh alias Balbir Singh alias Bam, Makhan Singh and Balvir Singh alias Billu seeking grant of anticipatory bail in respect of a case registered vide FIR No. 102 dated 28.4.2020 at Police Station Phillaur, District Jalandhar under Section 61(1) of Punjab Excise Act.

(2.) The FIR in question was lodged pursuant to an information received by SI Kulwinder Kumar from Baldev Krishan Excise Inspector, Phillaur and Jagtar Singh, Excise Inspector, Goraya to the effect that Jaspal Singh, Makhan Singh, Pritam Singh @ Preet, Balvir Singh @ Bharu, Balvir Singh, Channa, Gulzar Singh, Billu, Sonu son of Gulzar, Kalu, Sonu son of Satnam and Vanjara were preparing illicit liquor by laying furnaces at short distances from each other with the jurisdiction of village Allowal. Upon receipt of said information, the police raided the premises in question from where Jaspal Singh @ Jassu was apprehended at the spot while the others managed to escape.

(3.) The learned counsel for the petitioners have submitted that they have falsely been nominated as accused in the FIR and that it is highly improbable that despite receipt of secret information, the police would go unprepared and would not be able to arrest them. It has further been submitted that pursuant to interim directions issued by this Court the petitioners have since joined investigation.