JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Jaswant Singh apprehending his arrest in a nonbailable offence in case FIR No.23 dated 13.2.2005 registered under Sections 406/420 IPC and Section 24 of the Immigration Act at Police Station Sadar, Kapurthala, has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail. I have heard the learned State counsel and gone through the contents of the FIR.

(2.) Counsel for the respondent-State contends that half of the amount of Rs.1,50,000/- has been paid by the petitioner to the complainant. He further contends that in terms of the interim order dated July 31, 2006, the petitioner has joined the investigation. Counsel for the respondent-State does not dispute this fact and further states that the petitioner is no more required for further investigation. In view of the above and for the reasons stated in the interim order dated July 31, 2006, the same is made absolute on the same terms and conditions.

(3.) This bail order shall remain in operation till the investigation culminates into filing of challan under Section 173 Cr.P.C. except for material change in the circumstances. Thereafter, the petitioner shall be entitled to the grant of regular bail by the trial Court and the same shall further continue till conclusion of the trial on the conditions to be imposed by the court of competent jurisdiction. Disposed of accordingly.