ARJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 Cr. P. C. for grant of pre-arrest bail in FIR No. 320 dated 19.10.2001 registered at P. S. Civil Lines, Amritsar under Sections 368/34 IPC.

(2.) As per the allegations of the prosecution, on 19.10.2001, petitioner alongwith Vikas Gupta and Kewal Gupta left for Rampur Bushair, Himachal Pradesh to collect money on behalf of M/s. Dwarka Dass and Sons, Amritsar. The petitioner, who is the driver of the car, returned to Amritsar with Kewal Gupta from Rampur Bushair whereas Vishal Gupta did not return and is missing since then.

(3.) Learned counsel for the petitioner submitted that Vikas Gupta collected money from different parties and he boarded a bus for Amritsar as the petitioner had to stay at Rampur Bushair because Kewal Gupta was to collect the money from other places in Himachal Pradesh. He further submitted that Vikas Gupta collected Rs. 1,80,000/- and became dishonest and has fled with the money. He further submitted that petitioner has joined investigation and nothing is to be recovered from the petitioner.