DILBAG SINGH DALEKE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition for the grant of anticipatory bail of Dilbag Singh Daleke, Ex. Transport Minister, Punjab, under section 438 of the Criminal Procedure Code the was granted interim bail by Sharma, J. on 27th August, 1977.

(2.) FIRST Information Report No. 361 was registered in Police Station Civil Lines, Ludhiana, on 26th August, 1977, against Giani Zail Singh, the former Chief Minister and a number of Ministers including The petitioner who were Ministers in the former Congress Government, under section 5(2)(1)(e) of the Prevention of Corruption Act and sections - 406, 409 and 477 -A of the Indian Penal Code. So far as the petitioner is concerned, the allegations against him in para 2 of the first information report are to the effect that Giani Zail Singh held a meeting at Amritsar with the petitioner in which Government officers and top industrialists participated. This meeting was attended by a number of others. Ministers. It is further stated that the petitioner collected 8 to 10' lacs of rupees from the transporters. Then there is the general allegation in the following word : -

(3.) IT is contended by the Learned Counsel for the petitioner that the petition of Giani Zail Singh, former Chief Minister, regarding grant of anticipatory bail has been already allowed by Dhillon, J, vide his order, dated September 2, 1977 in Criminal Miscellaneous No. 3564 -M of 1977. (Giani Zail. Singh v. State of Punjab Cr. M. 3564 -M of 1977)