RAGHBIR SINGH BULHARA Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) THE petitioner has filed this application under section 438. Code of Criminal Procedure, 1973 for releasing him on anticipatory bail.

(2.) NOTICE was issued to the Union Territory, Chandigarh, where the case against him is stated to be registered.

(3.) I have heard the learned counsel for the parties. The parties are agreed that F.I.R. No. 133 dated 25th January, 1973 under sections 186 and 506 of the Indian Penal Code. is registered against the petitioner in Police Station Sector 34, Chandigarh. The offence under section 186, Indian Penal Code, is bailable and the offence under section 506, Indian Penal Code. if at all the prosecution is able to make out against the petitioner would be punishable with a maximum imprisonment of two years and fine, Mr. H S. Brar, Public Prosecutor, appearing for the Union Territory of Chandigarh, when asked as to for what purpose the Investigating Agency requires the presence of the petitioner during the investigation, could not satisfactorily answer the query.