AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 84 dated 19.03.2019 (Annexure P/1) under Section 7 of the Prevention of Corruption Act, 1988 (for short, "the Act") registered at Police Station Division No.8, District Ludhiana.

(2.) Learned counsel for the petitioner contended that the petitioner has been falsely implicated in this case as he never demanded or accepted any bribe money from the complainant. The Investigating Officer of the case, namely, Jaswant Singh has already been granted concession of anticipatory bail in the present case vide orders dated 22.4.2019 passed by this Court in CRM-M-16311-2019. Even the State of Punjab had also filed petition seeking cancellation of bail granted to said Jaswant Singh vide CRM-M-26272-2019 and the said petition stands dismissed by this Court vide orders dated 12.7.2019. Nothing is to be recovered from the petitioner and he is ready to join the investigation.

(3.) Learned State counsel contended that in view of the seriousness of allegations against the petitioner, he is not entitled for concession of anticipatory bail.