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Judgment
16 paragraphs · 253 wordsAvneesh Jhingan, J
This is a petition seeking anticipatory bail in FIR No. 71 dated 30.4.2019 under Sections 420 and 506 IPC, registered at Police Station Shahkot, District
Jalandhar.
The FIR was at the behest of Ashwinderpal Singh against petitioner-Gurjivan Singh. The facts stated were that on filing of complaint and in order to
avoid criminal action the petitioner agreed to pay Rs.10,00,000/-. He issued two bogus cheques of Rs.5,00,000/- each which were dishonoured.
The petitioner was granted interim bail by the trial court vide order dated 24.1.2020. The petitioner failed to join investigation and the bail application
was dismissed on 13.2.2020, hence the present petition.
Learned counsel for the petitioner contended that due to medical exigencies and COVID-19 situation, the petitioner could not join the investigation. He
offered to deposit Rs.2,00,000/- with the trial court subject to outcome of the trial.
The petitioner was granted interim bail by this Court on 19.1.2021 subject to depositing Rs.2,00,000/- with the trial court on or before 27.1.2021. The
amount deposited is subject to out of the trial.
Learned counsel for the petitioner submits that Rs.2,00,000/-have been deposited with the trial court.
Learned counsel for the State, on instructions from ASI-Sanjiwan Singh verifies the said fact.
In view of the above statements, the interim bail granted to the petitioner on 19.1.2021 is made absolute. However, the petitioner shall join the
investigation within two weeks from today and thereafter shall ensure that he appears before the trial court as and when required.
The petition stands disposed of.