Alok Singh, J. - (1.) THIS is a petition seeking anticipatory bail in case FIR No. 533, dated 09.11.2010, under Sections 420/406 of the Indian Penal Code, registered at Police Station Sadar Patiala, District Patiala.
(2.) CRL . Misc. No. M -36032 of 2010 This Court vide order dated 23.12.2010 has passed the following order: Learned Counsel for the petitioner submits that the husband of the petitioner namely Barjinder Singh and her father -in -law namely Harjit Singh are owners of a shop in front of the Punjabi University, Patiala. Barjinder Singh, husband of the petitioner was running consultancy/counselling business under the name and style of Gaia Travel Solution Private Limited. The firm was only for guiding and counseling the people interested to go abroad and had no concern with sending persons abroad. In any case, the petitioner has no concern with the money said to have been paid by the complainant Kulwant Singh and false allegations have been made against the petitioner only because she is the wife of Barjinder Singh. It is submitted that Barjinder Singh, husband of the petitioner is in custody and her father -in -law Harjit Singh has been granted regular bail. The petitioner, it is submitted, is ready to join the investigation. Notice of motion for 23.2.2011. In the meantime, in the event of arrest, the petitioner shall be admitted to interim bail on her furnishing personal bond and surety to the satisfaction of the Arresting/Investigating Officer. The petitioner shall, however, join investigation as and when called and shall abide by the conditions of Section 438(2) CrPC. Learned Counsel for the petitioner states that earlier petitioner has joined the investigation, however, on 23.02.2011 proxy counsel had appeared and he has not Crl. Misc. No. M -36032 of 2010 communicated the petitioner to join the investigation on 04.03.2011. Learned Counsel for the petitioner further states that petitioner shall join the investigation within a week.
(3.) LEARNED Assistant Advocate General, Punjab, on the instructions of ASI Gurdev Singh, states that petitioner has earlier joined the investigation.;