GUGNESH SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT petition has been filed seeking anticipatory bail in case FIR No. 47 dated 2.4.2011 under Sections 420 IPC and Section 63 of Copy Right Act, 1957, Police Station Salem Tabri, Ludhiana City.

(2.) THIS Court vide order dated 21.4.2011 has issued notice of motion.

(3.) CASE diary show to the Court is not paginated and is not in volumes as required under Section 172 Code of Criminal Procedure as interpreted by this Court in Crl. Misc. No. M -3990 of 2011 dated 1.3.2011. ASI Sarabjit Singh as well as learned Deputy Advocate General, Punjab, are not in a position to justify the custodial interrogation.