Satinderjit Singh vs State Of Punjab

Harnaresh Singh Gill, J

Both the cases are taken up for hearing through video conferencing.

This order of mine shall dispose of CRM-M-25367-2020, filed by petitioner-Satinderjit Singh, and CRM-M-25370-2020, filed by petitioner-Lakhwinder

Singh @ Lovely Sandhu, seeking anticipatory bail in case bearing bearing FIR No.141 dated 20.08.2019, registered at Police Station Gharinda, District

Amritsar Rural, under Sections 420 and 120-B IPC and Sections 467, 468 and 471 IPC (added later on).

This Court, on 02.09.2020, passed the following order:

“Case is taken up for hearing through Video Conferencing.

Through both these petitions, the petitioners seek anticipatory bail in case, bearing FIR No.141 dated 20.08.2019, registered at Police Station Gharinda,

District Amritsar Rural under Sections 420 and 120-B IPC and Sections 467, 468 and 471 IPC (added later on).

There are allegations that the petitioners alongwith co-accused, Sharanjit Singh alias Simmy alias Zimmy, hatched a conspiracy to commit cheating

with complainant, Sursaajan (though wrongly mentioned as Gursajjan Bedi in the impugned order), who had a partnership with one Jasdeep Kaur

Chadda, to the extent of 50% in the business of liquor.

Learned senior counsel for the petitioners contends that both the petitioners are not named in the FIR. Co-accused, namely, Jagmeet Singh, Rajbir

Kaur @ Rajvir Kaur, Sukhdeep Kaur and Gurpreet Singh, who are named in the FIR, have already been granted the concession of ad interim pre-

arrest bail, vide orders dated 17.09.2019, 03.10.2019 and 31.10.2019 (Annexure P-6). Co-accused, namely, Shinder Pal Singh, who is also named in

the FIR, has been granted regular bail by this Court vide order dated 28.01.2020 (Annexure P-7).

Notice of motion.

On the asking of this Court, Mr. Ramandeep Sandhu, Sr. DAG, Punjab, accepts notice on behalf of the respondent-State.

At this stage, Mr. Vivek Salathia, Advocate, puts in appearance on behalf of the complainant.

The petitioners are neither signatories to any document nor had taken part in any transaction. The said fact has not been disputed by the learned State

counsel assisted by the learned counsel for complainant.

Adjourned to 15.12.2020.

Meanwhile, the petitioners are directed to join the investigation and if they are sought to be arrested, they shall be released on interim bail to the

satisfaction of Investigating Officer/Arresting Officer subject to the conditions as envisaged in Section 438 (2) of the Code of Criminal Procedure.

Photocopy of this order be placed on the companion case file.â€​

Learned counsel for the petitioners submits that pursuant to the order dated 02.09.2020 passed by this Court, the petitioners have joined the

investigation.

Learned State counsel, on instructions from ASI Rajbir Singh, submits that the petitioners have joined the investigation and are now not required for

any further investigation.

In view of the above, without commenting on the merits of the case, both the petitions are allowed and the order dated 02.09.2020 granting interim bail

to the petitioners, is made absolute, subject to the conditions laid down in Section 438 (2) of the Code of Criminal Procedure.