RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail in FIR No.1 dtd. 1/1/2022 under Sec. 61 of Punjab Excise Act, 1914, registered at Police Station Talwandi Sabo, District Bathinda.

(2.) Learned counsel further submits that despite a number guidelines laid down by this Court, which were followed by the DGP, Punjab with regard to conducting investigation in such type of cases, the police has conducted the investigation in a very casual manner. It is very surprising that despite having a secret information, the raid was conducted at a time when the petitioner was not present at the spot, which in fact indicates that either he has been falsely implicated in this case or the police wanted to favour him.

(3.) Learned counsel for the petitioner submits that in pursuance of the aforesaid order, the petitioner has joined the investigation and is not required for any further investigation.