DALJINDER SINGH @ SAHBI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER seeks pre -arrest bail in FIR No.168 dated 24.9.2014 registered under Sections 406/506 IPC at Police Station Civil Lines Batala, District Gurdaspur.

(2.) NOTICE of motion was issued and petitioner was granted interim protection.

(3.) LEARNED counsel for the petitioner submits that petitioner has joined the investigation and his custodial interrogation is not required. Admittedly, initially the petitioner was owner to the extent of half share of the total land, i.e. 64 marlas. In the beginning, the relation between the petitioner and the complainant were cordial. But thereafter differences arose and the complainant has got registered the present FIR. In support of his contentions, he relied on the following judgments: -