JAIPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Jaipal Singh petitioner is the partner of M/s Narinder Kumar and Co. This firm is running kerosene depot at village Shahpur allegedly without any licence. On 20.4.1990, two tankers were found parked in the premises of the said firm. One of the tankers contained kerosene oil and other contained petrol. The C.I.A. Inspector on the basis of secret information raided the premises of the firm and found that some kerosene oil was being transferred from one tanker to the other containing petrol. Jaipal Singh petitioner was also found present near the spot and handling some drums containing petrol. Eight person were apprehended by the police at the spot while the petitioner and Dilbag Singh managed to escape. The tankers and the drums containing oil were seized at the spot. The members of the police party were not conversant with the identity of the petitioner and Dilbag Singh, but later on their identity was established. In view of the factum that the recovery of the incriminating articles has been effected, the petitioner is directed to be released on bail in the even quality of his arrest on furnishing requisite bonds to the satisfaction of the investigator. He is further directed to join the investigation, if required to do so.