DARSHAN SINGH Vs. RAM KISHAN

JUDGEMENT

(1.) THE petitioner is a retired police officer, who has approached this Court for grant of pre-arrest bail in a case registered on 15.9.1999, under Sections 330, 331, 342, 347, 348, 506, 511, 34 IPC. This is a case registered on the basis of complaint filed in the Court of Sub Divisional Judicial Magistrate, Gurdaspur. It is pleaded that summons in this case to the petitioner and his co-accused had been issued on 29.8.2008 after nine years of filing of the complaint. In fact, the petitioner had earlier been declared as proclaimed offender and on the basis of some observations made by the Court, a case was registered against him under Section 174-A IPC. Before seeking bail in the main complaint case, the petitioner had approached this Court by way of Criminal Misc. M No.5149 of 2012 for seeking bail in an offence under Section 174-A IPC. At that stage, it was not pointed out before this Court that the petitioner was yet to get bail in the complaint case. Without having regard to this fact, the petitioner was permitted to appear before the trial Court and to furnish bail bonds so far as offence under Section 174-A IPC is concerned. THE present petition was listed before a Co-ordinate Bench and in view of the order earlier passed by this Court, permitting the petitioner to appear in the Court, the petition has now been placed before this Court.