NARATA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has been taken in custody on the allegation that he has committed an offence of manufacturing suprious lubricating oil for auto vehicle and was selling the same. His application for bail in the Court of Special Judge, Bhatinda was rejection on the ground that Section 12(AA) of the Essential Commodities Act is a complete bar to the grant of hail. While dealing with that question in Crl, Misc. Application No. 2533 -M of 1996, I have considered that provision and found that bail can he granted in such case. Adulterated lubricants tins have already been recovered and the petitioner is in the Judicial custody. His presence in the trial Court can he secured on the basis of the hail bond. There is nothing to indicate that his further detention in the trial Court was inevitable in these circumstances, petitioner is granted bail on executing hail bond and surety bond to the satisfaction of C.J.M. Bathinda Dasti.