BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER seeks bail under Section 439 Code of Criminal Procedure in FIR No. 178 dated 23.12.1997, P.S. Ajnala under Sections 406/420/468/471 IPC. Notice was ordered to be issued to Advocate General Punjab vide orders dated 23.1.1998. Thereafter, the case was adjourned from time to time. Vide orders dated 10.2.1998, learned State counsel was directed to produce the charge report whereby the alleged Indira Vikas Patras were handed over to Balwinder Singh and case was adjourned to 26.2.1998. Till today, the said charge report has not been produced before the Court for perusal for the reasons best known to the Investigating Officer. That points to the casual attitude of Investigating Officer in dealing with the case which is deprecable. It appears that the investigation of this case is not being conducted in right perspective. The Senior Superintendent of Police concerned is directed to take note of it, peruse the file of the case himself and issue appropriate directions, Besides this, if necessary, departmental action should also be taken against the Investigating Officer.

(2.) IN view of facts and circumstances of the case, the petitioner is admitted to bail on furnishing bail bonds/surety bonds to the satisfaction in Chief Judicial Magistrate, Amritsar.