RAJBIR SINGH ALIAS LADI Vs. STATE

JUDGEMENT

(1.) Counsel for the State does not dispute that the vehicle in question has been recovered.

(2.) Counsel for the petitioner submits that the petitioner is willing to join investigation and face proceedings in accordance with law; he is not likely to abscond or misuse the concession of anticipatory bail and thus, arrest of the petitioner is not called for at this stage; the petitioner is not a previous convict and has clean antecedents.

(3.) Without expressing any final opinion on merits, the 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.