RASHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Rashpal Singh, apprehending his arrest in a nonbailable offence in case FIR No. 128 dated 20.9.2006 registered at Police Station Majitha, under Sections 419/420/467/468/471/120-B IPC, has filed this petition under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail.

(2.) On February 27, 2007, interim anticipatory bail was granted to the petitioner subject to his joining investigation. I have heard counsel for the parties and have gone through the contents of the FIR as well as the order dated 4.1.2006, passed by Additional Sessions Judge, Amritsar, whereby bail application of the petitioner has been dismissed.

(3.) Counsel for the petitioner contends that vendor of the alleged forged sale deed, namely Kashmir Singh, has been granted anticipatory bail by this Court in Crl. Misc. No. 5507-M of 2007 and as far as the petitioner is concerned, he is attesting witness of the said sale deed. Counsel for the petitioner further states that in terms of the interim order dated February 27, 2007, the petitioner has joined the investigation. The State counsel, after having instructions from Harpal Singh ASI, does not dispute this fact and further states that the petitioner is no more required for further investigation.