WAZIR CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AT the instance of ASI Sardul Singh, Mr. Mann states at the bar that the petitioner has appeared before the Investigating Officer for the purposes of investigation but he resists the bail application on the ground that the main accused Neeraj Kumar and Mr. Suman are yet to be arrested because they were the main culprits who were receiving the money from the people. The petitioner appears to be remotely related with the commission of the crime at the moment and nothing is to be recovered from him. In spite of such circumstances of the case, it is directed that in the event of arrest the petitioner be released on anticipatory bail in the amount of Rs. 50,000/- with one surety and personal recognition bond in the like amount to the satisfaction of the Investigating Officer subject to the stipulation that he shall cause his appearance before the police as and when called for investigation in writing for any date or dates as required by the police. This petition is disposed of accordingly.