PARMINDER SINGH DHILLON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition for anticipatory bail preferred by Parminder Singh Dhillon of Samrala has arisen in the following manner:

(2.) THE Petitioner, as it appears, is a liquor licensee at Samrala. Suggestedly, his objectionable activities styled as 'opium smuggling etc. engaged the attention of the local police. Apprehensive that he would be arrested, he approached this Court by way of Criminal Misc. No. 5617 of 1984 in September, 1984 for pre -arrest bail. Inter alia, he averted therein that his 32. Webley Scatt revolver bearing license No. 474/8 Samrala had illegally been taken away by Shri Anup Singh Minhas, DSP, on September 21, 1984, during the course of a raid conducted by him on his house in his absence. On notice being issued to the Advocate -General, Punjab, the petition was rendered infructuous on account of the Assistant Advocate -General, Punjab, making a candid statement on September 28, 1984, that the Petitioner was not required in any case by the officials of the Police Station, Samrala, and that in case he was so required he shall be given two days advance notice.

(3.) ON April 8, 1985, he sought permission of the District Magistrate, Ludhiana, to deposit his license and again reiterated his allegation that his licensed weapon had been taken away by Shri Anup Singh Minhas on September 21, 1984. On April 8, 1985, the District Magistrate passed an order that when the case against the Petitioner gets decided, he should file a copy before him and till then the proceedings to remain pending. These particulars are available from the file of the District Magistrate, Ludhiana, placed before me for perusal by the Deputy Advocate -General.