NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is the second petition filed under Section 438 of the Code of Criminal Procedure, for grant of anticipatory bail to the petitioner in case FIR No. 150 dated 27.10.2014, registered under Sections 307, 323, 341, 506, 148, 149 of the Indian Penal Code, (for short, 'the IPC') at Police Station Bhawanigarh, Distt. Sangrur.

(2.) THE present petition has been filed on the basis of the inquiry report dated 19.01.2015, prepared by the Deputy Superintendent of Police, Sub Division, Sangrur, wherein, it has been asserted that no incriminating evidence could be collected against the petitioner during the inquiry. After the preparation of the inquiry report, the petitioner approached the learned Additional District Judge and interim anticipatory bail was granted vide order dated 19.02.2015. However, during the interregnum period, in an application moved by the investigating agency seeking release of the accused and the protest petition filed by the complainant, Balwant Singh, the learned Additional Chief Judicial Magistrate, Sangrur, vide order dated 13.02.2015, noticed as under: -

(3.) EVEN without adverting to the question of maintainability of the present petition, the conduct of the petitioner in concealing material facts before the Court of learned Additional Sessions Judge, disentitles him of the discretionary relief. It is apparent that the petitioner has not approached this Court with clean hands.