Rajan Gupta, J. - (1.) THIS is a petition filed under Section 438 of the Code of Criminal Procedure seeking pre -arrest bail in a case registered against the Petitioners vide FIR No. 143 dated 16.10.2010 under Sections 420 IPC at Police Station Makhu, District Ferozepur.
(2.) LEARNED Counsel for the Petitioners contends that Petitioners have themselves been cheated in the transaction and main accused namely Daler Singh has already been arrested by the police. He submits that Petitioners are thus entitled to the concession of pre -arrest bail. Learned State counsel has, however, opposed the prayer. He submits that stamp paper on which antedated agreement was prepared is yet to be recovered and investigation has to be taken to its logical end and for this purpose custodial interrogation of the Petitioners is required.
(3.) HEARD .;