ROSHANDEEN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Police Station Sec. 101 29/9/2021 Rahon, District 21(1), 4(1) of Mines and SBS Nagar Minerals (Regulation of Development) Act, 1957 and Sec. 379 IPC The petitioner, is apprehending arrest came up before this Court under Sec. 438 Cr.P.C., seeking anticipatory bail.

(2.) Ld. Counsel for the petitioner contends that the petitioner has no criminal record and during interim bail, the petitioner joined the investigation. Thus, custodial investigation would serve no purpose whatsoever and incarceration before the proof of guilt would cause grave injustice to the petitioner and family.

(3.) While opposing the bail, the alternative contention on behalf of the State is that if this Court is inclined to grant bail, such a bond must be subject to very stringent conditions.