BHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is facing allegation that he and the other accused in connivance with each other used to send fake notices purporting to be from the Income Tax Department and used to extract money from such persons by posing against payment to them they would be thus in a position to clear up the ordeal of facing the notice. On these allegations, the FIR was registered on 21.3.1996. It is surprising that since then the accused were not arrested by the police though there was no bail granted to the accused. No material is placed before me to show what efforts were made by the police to locate and arrest the accused. On considering the nature of allegations in this case, I grant anticipatory bail to the petitioner on the condition that in the event of his arrest by the police in FIR No. 33 dated 21.3.1996 P.S. Tapa, he shall be released on executing bail bond and surety bond in the sum of Rs. 10,000/- with one surety to the satisfaction of the arresting/investigating officer. Further condition is that the petitioner shall appear before the investigating officer on 3rd May 1996 at 10-00 AM at Barnala Police Station. He shall further attend the police station on such date as would be intimated with due notice in writing, and he shall cooperate in the smooth and speedy disposal of the case. Petition disposed of.