GIAN ISHWAR Vs. CENTRAL BUREAU OF INVESTIGATION, CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. RCCHG0512018S0003 dated 15.06.2018, registered under Section 22 of the NDPS Act, 1985 (Sections 193, 195, 211, 218, 120-B, 354-A, 376, 506 of the IPC and Sections 7, 13(2), 13(1)(d) of the Prevention of Corruption Act, 1988 were added later on) at Police Station CBI, SCB, CHG, Chandigarh.

(2.) Learned senior counsel for the petitioner has argued that the petitioner, being Investigating Officer in FIR No. 160 dated 12.08.2017, registered under Section 22 of the NDPS Act at Police Station Maqsudan, District Jalandhar, had apprehended Dalip Singh, husband of the prosecutrix/victim in the present case.

(3.) Learned senior counsel for the petitioner has further submitted that said Dalip Singh was thereafter produced before the Illaqua Magistrate, whereas his remand was taken and the challan against him was presented on 22.09.2017.