KOMAL KALRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-M nos.28302; 30449 of 2020; and CRM-M-21001 of 2021 Vide these petitions, the petitioners seek the concession of 'anticipatory bail' under the provisions of Sec. 438 of the Cr.P.C., upon FIR no.231, dtd. 19/8/2020, having been registered at Police Station Salem Tabri, District Ludhiana, alleging therein the commission of offences punishable under Ss. 420 of the IPC as also 63 and 64 of the Copyright Act, 1957 (with Ss. 120-B, 485, 486, 465, 467, 468 and 471 of the IPC added later).

(2.) Upon the petitioners having been admitted to interim bail vide different orders dtd. 17/9/2020, 10/11/2020 and 27/8/2021, passed in these petitions, they are all stated to have joined investigation and as per the instructions of the learned Senior Deputy Advocate General who had been appearing on all dates prior to today, their custodial interrogation was stated to be not required.

(3.) However, the matters had still not been disposed of because vide an affidavit dtd. 26/8/2021, the ACP (North) Ludhiana, had specifically stated that their custodial interrogation was required and consequently a gazetted officer had been asked to file another affidavit in view of the instructions received by learned State counsel.