SWARAN SINGH Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 36 dated 29.03.2011 registered under Sections 420, 465, 468 and 471 of Indian Penal Code, at Police Station Cantt., Ferozepur. Learned counsel for the petitioner submits that although the name of the petitioner was mentioned in the FIR but he was found innocent in the investigation and thereafter, he was summoned under Section 319 Cr.P.C. Learned counsel further submits that the petitioner was not aware about the proceedings under Section 319 Cr.P.C. and accordingly, he filed his affidavit. Nothing is to be recovered from him and no custodial interrogation is required. Learned counsel also submits that a cancellation report was also prepared by the SHO concerned but instead of filing the cancellation report, challan is being filed against him.

(2.) HEARD arguments of learned counsel for the petitioner and have also perused the contents of the FIR and allegations against the petitioner.