SUBHASH SONDHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Subhash Sondhi apprehending his arrest in a nonbailable offence in case FIR No.220 dated 19.8.2006 registered under Sections 353/186/294/509/506/160/34 IPC at Police Station Division No.4, Jalandhar, has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail. I have heard the counsel for the parties and gone through the contents of the FIR. This order be read in continuation of the earlier order dated August 25, 2006 passed by this Court. Counsel for the petitioner contends that totally on false facts, the aforesaid FIR has been registered against the petitioner. Counsel further contends that the petitioner being Scheduled Caste was rebuked by Manjit Kaur, Lady Inspector and when the petitioner objected to it, the false case been registered against him at the instance of said Manjit Kaur. Counsel further contends that in terms of the aforesaid interim order, the petitioner has joined the investigation. Counsel for the respondent-State does not dispute this fact and further on instructions from HC Baldev Singh 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 August 25, 2006, the same is made absolute on the same terms and conditions.

(2.) 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.