- (1.) The present petition has been filed under Section 438 Cr.P.C. praying for grant of pre-arrest bail to the petitioners in case FIR No. 53 dated 3.2.2011, registered at Police Station Samana, District Patiala, under Sections 217, 218 & 120-B IPC, 13(2), 13(1)(d) & 13(1)(e) of the Prevention of Corruption Act, 1988. Lateron, the offence under Section 15/29 of the Narcotic Drugs & Psychotropic Substances Act, 1985, was added.
(2.) In the present case, a Co-ordinate Bench of this Court, noticing the fact that the petitioners were declared innocent by the Assistant Inspector General of Police, Crime, Punjab, had stayed their arrest.
(3.) Thereafter, under the orders of the Additional Director General of Police, Crime Branch, Punjab, at Chandigarh, a Special Investigation Team (hereinafter referred to as "the Team") was constituted, which was headed by the Senior Superintendent of Police, Sangrur, whereas Swaran Singh, Deputy Superintendent of Police, Sub Division, Sangrur and Incharge, Staff of Central Investigating Agency, Sangrur, were named as its members.;