SHINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.5 dtd. 10/1/2021, under Sec. 295-A IPC, registered at Police Station Dugri, District Ludhiana.

(2.) Learned counsel for the petitioner contends that it is alleged that the petitioner had uttered derogatory words under the influence of intoxication. He, however, contends that the petitioner, who is 63 year old retired police officer, had tendered his unconditional apology on the next morning itself and paid obeisance in the temple seeking forgiveness.

(3.) This Court, by the order dtd. 10/9/2021, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Sec. 438(2) Cr.P.C.