MOHAMMAD SUHAIL CHAUHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CRM No.M-11824 of 2018 (Mohammad Suhail Chauhan Vs. State of Punjab), CRM No.M13147 of 2018 (Surinder Singh Vs. State of Punjab) and CRM No.M13145 of 2018 (Darshan Singh Vs. State of Punjab) as these three petitions have been filed under Section 438 Cr.P.C. seeking concession of pre arrest bail to the petitioners herein and arise out of FIR No.02 dated 20.02.2018, under Sections 409, 420, 465, 467, 471 and 120-B IPC and Sections 13 (1) (d) read with Section 13 (2) of Prevention of Corruption Act, registered at Police Station Vigilance Bureau, Phase-I, Mohali, District SAS Nagar, Punjab.

(2.) At the outset, it may be noticed that notice had been issued on 21.03.2018 in CRM No.M-11824 of 2018 (Mohammad Suhail Chauhan Vs. State of Punjab) and State counsel had accepted notice on the asking of the Court. State counsel, however, has assisted this Court even in the other two connected petitions.

(3.) Fir has been registered on the allegations of embezzlement of huge sums of money during purchase of land in the name of Gram Panchayat, Village Jheorheri from funds that had become available on account of an earlier acquisition of 36 acres of village common land.