Gurpreet Singh vs State Of Punjab And Another

Arvind Singh Sangwan, J

The petitioner prays for grant of anticipatory bail in FIR No.134 dated 16.09.2020, registered under Sections 406, 498-A IPC at Police Station Joga,

District Mansa.

The operative part of the order dated 05.10.2020, vide which interim anticipatory bail has been granted to the petitioner, isreproduced as under:-

“....Learned senior counsel for the petitioner submits that as per allegations in the FIR, the petitioner is husband of the complainant and

the marriage between the complainant and the petitioner, which was performed on 29.05.2019, could not materialize. It is further stated in

the FIR that the complainant's parents have spend Rs.15.00 lacs.

Learned senior counsel for the petitioner further submits that in order to show his bonafide, the petitioner is ready to deposit an amount of

Rs.10.00 lacs in two installments with the Illaqa Magistrate to be kept in an FDR without prejudice to his right of defence.

Notice of motion....â€​

Counsel for the petitioner has submitted that, in pursuance to the order dated 05.10.2020, the petitioner has appeared before the Investigating Officer

and has joined the investigation. Counsel for the petitioner has also placed on record the photocopy of the order vide which the petitioner has deposited

the amount.

Counsel for the State assisted by counsel for the complainant and on instructions from ASI Malkit Singh, has notdisputed the aforesaid fact and

submits that the petitioner is no more required for further investigation. It is further submitted that the petitioner has deposited the amount with the

Illaqa Magistrate.

In view of the above, this petition is allowed and the interim bail granted to the petitioner vide order dated 05.10.2020 is made absolute subject to the

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