NAZAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for grant of pre-arrest bail to the petitioner, who was Investigating Officer in case FIR No.15 dated 17.7.2000 registered under Sections 457/380 IPC at Police Station Cantt. Ferozepur. In the aforesaid FIR, the petitioner got recovered one pair of gold ear ring and cash of Rs. 16,500/-. The case property having not been produced in Court during trial, the FIR was got registered on a communication by the then Chief Judicial Magistrate, Ferozepur to Senior Superintendent of Police, Ferozepur.

(2.) Learned counsel for the petitioner submitted that the petitioner had, in fact, handed over the case property to one Shiv Dayal on 21.3.2000 and thereafter he was responsible for the same. However, learned counsel for the State submitted that after getting report from the SHO of concerned Police station, the enquiry was conducted by Senior Superintendent of Police, Ferozepur in which it was found that there is no record available which shows that the case property was handed over by the petitioner to Head Munshi Shiv Dayal.

(3.) Considering the aforesaid contentions raised by learned counsel for the parties, in my opinion, no case for grant of pre-arrest bail is made out. Dismissed.