BABAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard. Offence alleged against the petitioner is under Section 61 of the Punjab Excise Act read with Section 420, 465, 468, 471 IPC. It is not disputed that co-accused Harpal Singh and Bablu, who are claimed to be similarly placed, have been granted anticipatory bail vide orders of this Court dated 29.8.2005 in Crl.Misc.Nos.22699-M of 2005 and 25792-M of 2005.

(2.) Having regard to the circumstances of the case and without expressing any final opinion on the merits of the case, petitioner is granted anticipatory bail till conclusion of investigation or three months whichever is later during which the petitioner will be free to apply for regular bail to the concerned court in accordance with law.

(3.) In the event of arrest, the petitioner will be released on bail on furnishing bail bonds to the satisfaction of the arresting officer within two weeks from today on the conditions that he will not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer; he will not interfere with the prosecution evidence directly or indirectly; he will not leave the country without the previous permission of the court; he will associate with the investigation as and when called by the police and he will surrender his passport if any. Petition is disposed of.