MEHAR CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail in case FIR No.188 dated 30.6.2005, registered under Sections 420/467/468/471/120-B of the Indian Penal Code at Police Station Division No.5, Ludhiana. Vide order of this Court dated 12.1.2006, interim protection was granted to the petitioner, on his plea that he had discharged all his liabilities under the Employees Provident Fund Act and, therefore, he should not be arrested.

(2.) COUNSEL for the petitioner contends that the petitioner has joined investigation, therefore, his custodial interrogation is not required. COUNSEL for the State of Punjab, on instructions from Head Constable Gian Singh, Anti Fraud Staff, Ludhiana, does not deny the aforementioned fact and states that custodial interrogation of the petitioner is not required. In view of what has been stated above, the order of this Court dated 12.1.2006 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. This petition sands disposed of accordingly.