GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) UNDISPUTEDLY , the petitioner has joined the investigation of the case. Learned Counsel for the petitioner further informs that co -accused Amin Chand has since been granted bail by Hon'ble R.L. Anand, J. It has also been contended that the permits were issued upon the memo prepared by co -accused Amin Chand who later on learnt about the rejection of the application for permits by the Transport Commissioner and passed another memo, copy Annexure P2, recalling the earlier order which was complied with and the transporters to whom the permits were issued, surrendered the permits vide document, copy Annexure P3. Later on the FIR was registered, copy Annexure P4, against Amin Chand and the petitioner.

(2.) IN view of the facts and circumstances of the case, mentioned above and considering the fact that co -accused Amin Chand has already been granted the concession of anticipatory bail by Hon'ble R.L. Anand, J, the petitioner also deserves to be granted the concession of anticipatory bail which be granted to him subject to the following conditions;