SUNIL CHUM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition filed under Sec. 438 of the Criminal Procedure Code, 1973, seeks pre-arrest bail in case FIR No. 153 dated 10.8.2003, under Sections 420/465/467/468/471/120-B of the Indian Penal Code, registered at Police Station City, Phagwara, District Kapurthala.

(2.) After hearing the learned counsel for the parties and perusing the enquiry report submitted by Shri Laxmi Kant Jha, Superintendent of Police (HQs), I find that there has been some dispute between the finance company and the petitioner with regard to payment of instalments in respect of the vehicle purchased by him. In this respect the police has hardly any role to play. The other allegation that the petitioner has used a fake number on the car, could be pursued against the petitioner in accordance with law. However, that would not prevent the petitioner to avail the benefit of Sec. 438 Code Criminal Procedure Accordingly, the petitioner is granted pre-arrest bail. In case he is arrested by the Investigation officer in case FIR No. 153 dated 10.8.2003, he shall be released on bail after accepting bail bond to his satisfaction. He must join the investigation and appear before the Investigation Officer on 27.9.2002 at 10 A.M. or on any other date as desired by the Investigation Officer. He shall abide by the following conditions:-