BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FIR No. 11 dated 16.5.2002, under Sections 420, 467, 120-B IPC and Section 12(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 was registered, amongst others, against the petitioner. In the writ petition, the petitioner prayed for quashing of this FIR, Annexure P/11 to the writ petition, and also claims other reliefs.

(2.) A Division Bench of this Court, vide its order dated 27.5.2002 issued notice of motion on the writ petition returnable on 29.7.2002 and ordered that notice of motion by the Court shall not construed as hindrance in the progress/investigation of the case. Civil Misc. No. 16024 of 2002 was filed by the petitioner under Section 439 of Criminal Procedure Code, hereinafter referred to as the Code, read with Articles 226/227 of the Constitution of India for grant of regular bail in relation to FIR No. 8 dated 25.4.2002, which was dismissed as withdrawn vide order dated 10.6.2002, as the same was beyond the preview and scope of the main relief covered in the writ petition.

(3.) LEARNED counsel appearing for the petitioner raised the following contentions to substantiate his prayer for grant of bail to the petitioner :-