Joginder Singh vs State Of Punjab

Anupinder Singh Grewal, J

The petitioner is seeking anticipatory bail in FIR No. 146 dated 05.12.2020, under Sections 379-B and 411 of the Indian Penal Code, 1860

(‘IPC’ - for short), registered at Police Station Subhanpur, District Kapurthala.

Learned counsel for the petitioner contends that there is a delay of eight days in registering the FIR wherein it is stated that the scooter of the

complainant was snatched in which he was travelling to deposit an amount of Rs. 5,70,000/- in HDFC Bank. He also contends that 28.11.2020 was a

holiday being fourth Saturday and, therefore, the money could not have been deposited in the bank. He also contends that the FIR is the outcome of

misunderstanding between the parties on account of monetary transactions and the matter has been compromised. He has referred to the copy of the

affidavit of the complainant at Annexure P2.

This Court, by order dated 12.01.2021 had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event

of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions

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

Learned State counsel, upon instructions from ASI Rajender Kumar, states that the petitioner has joined investigation.

In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 12.01.2021 granting interim bail to the

petitioner is made absolute.

However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon

to do so.

The petition stands disposed of.