HARDYAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned four petitions filed on behalf of petitioners Hardyal Singh @ Paramjeet Singh, Daljeet Singh @ Inderjeet Singh, Bhagat Singh @ Baljeet Singh and Warjeet Kaur @ Simranjeet Kaur seeking grant of regular bail in respect of a case registered vide FIR No.27, dtd. 13/1/2021 at Police Station Zirakpur, SAS Nagar, Mohali, under Ss. 420, 421, 466, 467, 471, 167, 120-B of Indian Penal Code, Ss. 7, 8, 13(2) of Prevention of Corruption Act, 1988 and Sec. 12 of Passport Act.

(2.) The allegations, in nutshell, are that the petitioners were apprehended by the police at Airport, New Delhi while they were trying to leave the country on the basis of passports which had been issued by furnishing false addresses and also on the basis of fake U.K. residency permits.

(3.) Learned counsel for the petitioners submits that the petitioners are innocent and had not committed any offence so as to flee from country and that the present case is infact a case where the petitioners themselves have been cheated by the agents and have been furnished with fake residency permits. Learned counsel for the petitioners further submits that in the present case investigation already stands completed and that since identically situated co-accused have already been granted bail by this Court vide common order dtd. 12/10/2022 passed in CRM-M-45361-2022, the petitioners also deserve the same concession on grounds of parity.