JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) JAGJIT Singh petitioner was arrested for offences Under Sections 109 and 409 read with 120-B of the I, P. C. and S, 5 (2) of the Prevention of Corruption Act arising out of F. I. R. No. 77 dated 10-8-1977.

(2.) THE petitioner's bail application was dismissed by the Additional Sessions Judge Jullundur, vide his order dated 22-8-1977. He has sought bail from this Court. 2-A. Before considering the contentions advanced by Mr. H. L. Sibal. counsel for the petitioner, it would be desirable to notice the substance of the allegations contained in the F. I. R.

(3.) MR . H. L. Sibal, learned counsel for the petitioner, has urged that the investigating officer having held the petitioner in police custody and that the petitioner now being no longer available for interrogation and investigation by the investigating officer by virtue of his being remanded to the judicial custody, and since the person m the position of the petitioner could be denied his liberty only if his custody was necessary for the investigation of; the case, the petitioner deserves to be released on bail