AMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, I intend to dispose of Criminal Misc. No. M. 29411 of 2012 titled as Amandeep Kaur versus State of Punjab; Criminal Misc. No. M. 28813 of 2012 titled as Paramjit Singh versus State of Punjab; Crl. Misc. No. M. 30068 of 2012 titled as Rajiv Sood versus State of Punjab; Crl. Misc. No. M. 30087 of 2012 titled as Rajinder Singh Gopi versus State of Punjab and Crl. Misc. No. M. 32099 of 2012 titled as Harminder Singh versus State of Punjab as these petitions are outcome of the one incident. For convenience facts are being taken from Criminal Misc. No. M. 29411 of 2012.

(2.) Petitioners have filed five petitions under section 438 of the Code of Criminal Procedure (in short Cr. P. C. ) for grant of anticipatory bail in case FIR No. 180 dated 18.08.2012 under Sections 120-B, 166, 167, 186, 195, 218, 332, 353 and 306 of the Indian Penal Code (in short the IPC) and Sections 7/13(3) of the Prevention of Corruption Act, 1988 registered at Police Station Phase-1, S. A. S. Nagar Mohali District Mohali.

(3.) Shri H. S. Sandhu, IPS, Inspector General of Police, Punjab and Shri Mansavi Kumar, IAS, Additional Excise and Taxation Commissioner, Punjab conducted a detailed inquiry in respect of allegations of wrong trap against Ranjit Singh, Excise and Taxation Officer.