DARSHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in a complaint case bearing Complaint No.90 dtd. 31/5/2016 for offence under Ss. 302, 201, 182, 34 IPC pending before JMIC, Hoshiarpur.

(2.) The allegations against the petitioner is that he along with his sons has caused the death of son of the complainant on 13/10/2013 and made it appear as road side accident.

(3.) Learned Senior Counsel for the petitioner has argued that now after more than 5 years and without there being any requirement for custodial interrogation, to decline the prayer for anticipatory bail would be to punish the petitioner even before he has been found guilty. Further he has argued that the sons of the petitioner had left the country even before the summoning order.