RACHHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is to release the petitioner on regular bail in FIR No. 69 dated 2.6.1999, under Sections 420, 471 IPC, registered at Police Station, Sultanwind, Amritsar. As per the allegations contained in the FIR, one rickshaw puller Sakattar Singh used to allure some youths by saying that he would hire girls for them and while he would take them to some house, the petitioner would mescurade himself to be a police Havaldar and take money from those youths. As the petitioner remained absent during the course of investigation/trial proceedings, he was declared a proclaimed offender on 22.8.2006. He was finally arrested on 22.9.2006 and is in custody since then. Criminal Misc. No.81392-M of 2006. -2-

(2.) IT is stated by learned State Counsel that a supplementary challan has already been presented against him. After hearing learned counsel for the parties and having regard to nature of offence alleged against the petitioner, but at the same time, without expressing any views on merits, lest it should prejudice either of them, this petition is allowed and the petitioner is directed to be released on bail to the satisfaction of the Chief Judicial Magistrate, Amritsar. However, the petitioner shall be asked to furnish adequate bail bonds with at least four sureties in the like amount so that there is no possibility of his absconding again. Disposed of.