JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Jaswinder Singh, the petitioner seeks pre-arrest bail in case registered by way of FIR No. 166 dated 24.10.2011 at Police Station Sadar Ferozepur, District Ferozepur, for an offence punishable under sections 379 and 427 read with section 34 IPC.

(2.) Learned counsel for the petitioner has contended that the petitioner is accused of stealing crop from panchayat land.

(3.) According to him, the charge is baseless because earlier a complaint was made by sarpanch of the village alleging that the petitioner and other persons are in illegal possession of the same panchayat land. According to him, if as alleged earlier, the petitioner and others had been in illegal possession of the panchayat land, they cannot steal the crop from that very land. He has further submitted that on the earlier allegations inquiry is still going on. He has further submitted that the police was not taking quick steps in the matter and was keeping the same pending and now when the marriage of the petitioner was due for 08th /09 th March 2013, he faced the threat of his arrest. He has further submitted that the petitioner has joined the investigation.