Gurvinder Singh Gill,J. - (1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered against him vide FIR No.0060 dated 22.04.2021 at Police Station Sardulgarh, District Mansa, under Section 61/1/14 of the Punjab Excise Act.
(2.) As per the case of the prosecution, a secret information was received by the police to the effect that the petitioner indulged in preparation of illicit liquor. Pursuant to receipt of said information, a raid was conducted and 100 liters of 'lahan' was recovered from the nominated place though the petitioner is alleged to have fled away from the spot.
(3.) At the time of issuance of notice of motion, the following order was passed: "Petitioner-Punjab Singh, stated to be aged 63 years, has filed the present petition inter alia with a prayer for grant of anticipatory bail in case FIR No.0060 dated 22.04.2021 (Annexure P-1), registered under Sections 61, 1 & 14 of Punjab Excise Act, at Police Station Sardulgarh, District Mansa. Learned counsel for the petitioner, by making reference to the pleadings in the petition, submits that the petitioner has no concern with the alleged case property. He submits that the petitioner is a senior citizen and is also a cancer patient, for which he is undergoing regular medical treatment. It is further submitted that wife of the petitioner is 80 % disabled and depends upon the petitioner. Notice of motion. On asking of the Court, Mr. Manreet Singh Nagra, Assistant AG, Punjab, accepts notice on behalf of the respondent-State. He submits that there is no other case against the petitioner. Learned State counsel is not disputing the factual position, however, opposes the bail on merits. At this stage, counsel for the petitioner submits that the petitioner is ready to join the investigation. He submits that because of COVID-19 situation also, retention of the petitioner behind bars would be dangerous to his life. Without commenting upon merits of the case and in view of the peculiar facts and circumstances of the present case and also keeping in view of the present COVID situation, this Court deems it appropriate to direct the petitioner to appear before the Investigating Officer to join investigation. List on 10.08.2021. xx xx" ;