Kanwaljit Singh Ahluwalia, J. - (1.) ON 3.12.2010, a Co -ordinate Bench had passed the following order: "Learned Counsel for the Petitioner inter alia contends that Sawinder Kaur -complainant has alleged that her signatures on the sale deed dated 4.4.1996 have been forged. It is submitted that the FIR has been registered after a delay of 14 years on 13.9.2010. Besides, it is submitted that the Petitioner had signed the sale deed as marginal witness on the asking of Gurmail Singh vendee who is the brother of the complainant -Sawinder Kaur. The case is based on documentary evidence and the Petitioner would not be in a position to tamper with the same; besides, the Petitioner is not a beneficiary of the sale deed. Notice of motion. In the meantime, in the event of arrest of the Petitioner, he shall be admitted to interim bail subject to his furnishing personal bond and surety to the satisfaction of the Arresting/Investigating Officer. However, the Petitioner shall join the investigation as and when called and shall abide by the provisions of Section 438(2) Cr.P.C."
(2.) COUNSEL for the State, on instructions from SI Jagir Singh, Police Station Beas states that Petitioner has joined the investigation and is no longer required for custodial interrogation. In view of the statement made by counsel for the State, order dated 3.12.2010 is made absolute. Disposed of.;