Dilbagh Singh vs State Of Punjab

Arvind Singh Sangwan, J

The petitioner prays for grant of anticipatory bail in FIR No. 0225 dated 04.12.2018, registered under Sections 381, 420, 465, 467, 468, 471 and 120-B

of the IPC at Police Station Cantonment, Amritsar City, District Amritsar.

The operative part of the order dated 06.01.2020, vide which the petitioner has been granted interim bail, is reproduced below:

“Counsel for the petitioner submits that the dispute is with regard to the encashment of 02 cheques of Rs.26,000/- and Rs.60,000/-, which were

allegedly stolen from the Administrative Branch of Guru Nanak Dev University, Amritsar. Counsel for the petitioner has further submitted that subject

to his right of defence, the petitioner is ready to deposit the disputed amount with the trial Court subject to final outcome of the case.

Adjourned to 13.02.2020.â€​

Learned counsel for the petitioner submits that the petitioner, in pursuance to the order dated 06.01.2020, has already appeared before the

SHO/Investigating Officer and has joined the investigation. It is further submitted that the petitioner has also deposited the amount of Rs. 86,000/-with

the trial Court on 20.01.2020.

Learned counsel for the State, on instructions from ASI Arjun Singh, has not disputed the factual position and submits that the petitioner has joined the

investigation and is no more required for any further investigation.

In view of the above, the petition is allowed and the interim bail granted to the petitioner, vide order dated 06.01.2020, is made absolute subject to the

conditions envisaged under Section 438(2) Cr.P.C.