SOM NATH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in case bearing F.I.R No. 95 dated 17.10.2001 registered under Sections 409, 467, 468, 471 I.P.C at Police Station Amloh, District Fatehgarh Sahib.

(2.) Admittedly, as per prosecution allegations petitioner/accused is stated to have embezzled Rs. 6,537/- by issuing fabricated octroi slips on 7.12.2000. Petitioner has joined the investigation and the State counsel states that custodial interrogation of the petitioner is no more required.

(3.) Without expressing any opinion on the merits of the case and taking into account the facts and circumstances in totality interim order dated December 22, 2000 is confirmed and it is directed that in the event of arrest of the petitioner, he shall be released on bail by the Arresting Officer subject to his furnishing bail bonds to his satisfaction undertaking therein to abide by the conditions laid down in the provisions of Section 438(2) of the Code of Criminal Procedure.