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Ravinder Singh Bajwa @ Ravi v. State Of Punjab

Ravinder Singh Bajwa @ Ravi v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-19935 of 2021 | 31-08-2021

Harinder Singh Sidhu, J.

1. Prayer is for grant of anticipatory bail to the petitioner in case FIR No.39 dated 04.03.2021 under Sections 406, 420 IPC and Section 24 of Emigration Act, 1983 (offence u/s 24 of Emigration Act deleted later on) and Section 13(1) of Punjab Travel Professionals' Act, 2014, registered at Police Station Kartarpur District Jalandhar.

2. Pursuant to order dated 19.05.2021, the petitioner has deposited title deed of the property value of Rs.33 lacs with the Investigating Officer. Investigating Officer may deposit the titled deed before the trial court.

3. Learned counsel for the petitioner states that deposit of the title deed will be abide by the result of the trial court meaning thereby, if the petitioner is acquitted, the property deed would be returned to the petitioner. In the event of the petitioner being convicted, the claimant would be entitled to retain the property or its equivalent value as per directions of the trial court.

4.Learned State counsel has also affirmed that the petitioner has joined the investigation and tendered the property document of the value of Rs.33 lacs and his custodial interrogation is no longer required.

5. In view of above, the petition is allowed. The order dated 19.05.2021 granting interim anticipatory bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 438 (2) Cr.P.C.

Advocate List

  • Mr.Prateek Pandit, Advocate for the petitioner. Mr.Sarabjit Singh Cheema, AAG, Punjab. Mr.Navraj Singh Mahal, Advocate for the complainant.

Bench
  • HON'BLE MR.JUSTICE HARINDER SINGH SIDHU
Eq Citations
  • LQ/PunjHC/2021/9214
Head Note

Criminal Procedure Code, 1973 — S. 438(2) — Anticipatory bail — Conditions of grant of anticipatory bail — Petitioner deposited title deed of property value of Rs33 lacs with IO — IO may deposit titled deed before trial court — Petitioner's counsel stated that deposit of title deed will be abide by result of trial court — State counsel also affirmed that petitioner has joined investigation and tendered property document of value of Rs33 lacs and his custodial interrogation is no longer required — Petition is allowed — Order dated 19-5-2021 granting interim anticipatory bail to petitioner is made absolute — However petitioner shall join investigation as and when called upon to do so by Investigating Agency and shall abide by conditions of S. 438(2) CrPC