DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under Sec. 438 of Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No.46 dtd. 3/4/2015, under Ss. 399/402 of Indian Penal Code, at Police Station Bhikhiwand, District Tarn Taran.

(2.) The State counsel has relied upon the custody certificate issued by Superintendent Sub Jail, Patti vide which it has been verified that the accused-Davinder Singh @ Sonu was earlier admitted in the Sub Jail Patti and he was released on bail on 1/12/2015 as per the orders passed by the Court Additional Sessions Judge, Tarn Taran.

(3.) It has further been verified by the Superintendent Central Jail, Amritsar that the accused was not in jail on 30/3/2018 and 4/4/2018.