JASBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS shall dispose of Cr. Misc. Petitions No. 12233 -M, 13334 -M, 15528 -M and 20075 -M of 1995 and 5926 - M of 1991 as they arise out of one F.I.R., i.e. F.I.R. No.531, dated 16.10.1990.

(2.) MR . Bhanot has placed on record communication dated 28.5.1996 received from the office of Inspector General of Police, Crime, Punjab, Chandigarh, in which it has been stated that after considering the facts of the entire case, sanction to prosecute the accused in this F.I.R. under Section 3/4 of T.A.D.A. (P) Act has been declined and the Sr. Supdt. of Police, Amritsar has been asked to put the challan in Court after completion of investigation under the other provisions of law, i.e. under I.P.C.

(3.) AFTER hearing the learned counsel, I am of the view that no case is made out for quashing of the F.I.R. at this stage. However, having regard to the fact that the F.I.R. was registered in the year 1990 and till now, no effective progress has been done in the case, I am of the view that the petitioners deserve the concession of pre -arrest bail. Accordingly, it is ordered that in the event of arrest of petitioners in all the aforesaid five petitions in the said F.I.R., they shall be released on bail on their furnishing adequate security to the satisfaction of the Arresting Officer. Petitioners shall join investigation as and when required by the Investigating Officer. .