JAGTAR SINGH @ JUGRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Jagtar Singh alias Jugraj Singh son of Amar Singh has preferred the instant petition for anticipatory bail in a case, registered against him alongwith his other co-accused, namely, Santokh Singh, Massa Singh, Inderjeet Singh, Hardev Singh, Harbans Singh, Rashpal Singh, Surjit Singh and Satnam Singh, vide FIR No.7 dated 8.1.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 420, 465, 467, 471 and 120-B IPC by the Police of Police Station Ajnala, District Amritsar, invoking the provisions of section 438 Cr.PC.

(2.) NOTICE of the petition was issued to the State.

(3.) AT the very outset, the learned State counsel, on instructions from ASI Pargat Singh, has submitted that the petitioner has already joined the investigation, in pursuance of order of this Court. He is no longer required for further interrogation at this stage. Moreover, the petitioner is stated to have attested the agreement to sell as a witness. It is not a matter of dispute that main co -accused Santokh Singh and Massa Singh have already been allowed bail in this case. There is no history of previous involvement of the petitioner in any other criminal case.