MAHAVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Two separate petitions have been filed seeking anticipatory bail in FIR No.11 dated 29.06.2015, registered under Sections 420, 467, 468, 471, 120-B IPC and Sections 13(1) (D) read with Section 13(2) of the PC Act at Police Station Vigilance Bureau, Bathinda Range, District Bathinda. A complaint was made by a farmer on which an enquiry was held and finally the FIR was registered. Petitioner Mahavir Singh was Seeds Certification Officer while Neeraj Sethi was Assistant Seeds Certification Officer. The petitioners had been asked to join the investigation.

(2.) The State was asked to file a detailed reply the same has been submitted.

(3.) The counsel for the petitioner Mahavir has urged that his work was only supervisory and he was not to visit the spot and the petitioner was on the verge of retirement and there was no blot on his career. It was urged that his duty is not to visit the fields and the petitioner had only to check the inspection reports which are on record and custodial interrogation is not required.