PREM KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the petitioner Prem Kumar in case FIR No.16 dated 19.02.2016 for offenecs punishable under Sections 420, 465, 468, 481, 483 and 120 -B of Indian Penal Code and Section 61 of the Excise Act registered with Police Station Jaito, District Faridkot.

(2.) On a raid conducted on 4.2.2016 within the premises of liquor vend M/s Prem Kumar Kalu Ram, inter alia spurious liquor has been seized. The seals have been found to be tampered as also certain logos/holograms have been changed to make it inferior.

(3.) It is contended that the offences made out are under the Punjab Excise Act and they are bailable and as such no offence under the IPC is out. Learned Counsel for the petitioner submits that pursuant to the interim order passed by this court petitioner has joined the investigation and cooperated in the same.