RAJ PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD .

(2.) THE case of the prosecution solely rests on documentary evidence. Custodial interrogation is not necessary in this case. Bail application has been opposed by the learned Counsel for the State as well as Counsel appearing for the complainant on the plea that the petitioner has forged the Will in order to grab the property of the widow. However, I am of the opinion that a case of custodial interrogation is not made out in public interest. Resultantly directions are given to the Investigating Officer that in the event of arrest of the petitioner, he would be enlarged on bail. The petitioner shall not tamper with the prosecution evidence directly or indirectly and shall not leave the Country without prior permission of the CJM concerned. He shall appear before the Investigating Officer as and when called upon. The petitioner shall surrender his passport, if any, before the Investigating Officer. Bail allowed.