ANKUSH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for grant of pre-arrest bail to the petitioner in case FIR No.0203, dtd. 21/12/2018, registered at Police Station Basti Bawa Khel, District Jalandhar, under Sec. 420 IPC and Sec. 61 of Punjab Excise Act, 1914 (P-1).

(2.) Learned State counsel submits that the antecedents of the petitioner are clean as there are no other criminal cases pending/decided against him.

(3.) Learned counsel for the petitioner submits that the petitioner was not arrested at the spot. Recovery has already been effected and thus, custodial interrogation of the petitioner is not essential.