BALWINDER SINGH SEKHON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present case, compliant was lodged on 5.9.2001 where as the F.I.R. was registered on 18.2.2002. The Deputy Superintendent of Police, Special Staff Jalandhar vide his report dated 18.11.2001 has recommended that a case under Sections 323/605/34 I.P.C. be registered against the petitioner. However, now case under Sections 220/327/355/506/109 I.P.C. has been registered at P.S. Baghupurana Counsel for the petitioner contends that ingredients of Section 327 are not made out.

(2.) Without expressing any opinion on the merits of the case. I grant anticipatory- bail to the petitioner. In the event of arrest. He shall be released on bail to the satisfaction of arresting officer. He shall join investigation as and when called by the Investigating Officer.