BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application for anticipatory bail arising out of FIR No.167 dated 24.12.2012, under Sections 420, 120-B of Indian Penal Code, registered at Police Station City Hoshiarpur, District Hoshiarpur, for embezzlement of loan amounts distributed by the Bank.

(2.) Learned counsel for the petitioner contends that four of the other persons named in the FIR, viz. Bikram Pal Singh, Kuldeep Kumar, Balbir Singh, Gurmail Singh, as also one Sandeep Singh, have already been granted bail and further that he is suffering from cancer and requires treatment. A copy of the medical certificate, issued by the Senior Medical Officer, Incharge of Civil Hospital, Ajitgarh (Mohali), has annexed as Annexure P-4. A copy of the order of this Court, granting bail to four of the accused, has also been annexed.

(3.) In view of the above, the petitioner is also admitted to pre-arrest bail subject to his furnishing bail and surety bonds to the satisfaction of Arresting Officer. He shall be abide by the conditions as envisaged in Section 438 (2) of the Code of Criminal Procedure.