SARABJIT SINGH ALIAS SABHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 438 Cr.P.C. for bail in a case lodged under Sections 420, 467, 468, 471 and 120-B IPC. Learned counsel for the petitioner has argued that the petitioner was only found sitting on the back seat of the vehicle, however, he was not apprehended at the spot. I have gone through the FIR. The secret information received by the police was specific with regard to the involvement of the petitioner regarding preparing forged registration certificates and selling vehicles. In my considered opinion, the entire investigation process would be frustrated if anticipatory bail is allowed in favour of the petitioner at the initial stage itself. No ground for bail is made out. Dismissed.