Gurvinder Singh Gill,J. - (1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered against him vide FIR No.182, dated 24.10.2019, Police Station Sadar, Bathinda, under Sections 457, 380, 447, 511, 506 IPC.
(2.) At the time of issuance of notice of motion on 25.11.2019 the following order was passed: "It is contended by learned counsel for the petitioner that it is not even disputed that the petitioner is the owner of the shop in dispute. Still, it is further submitted that, since there is decree obtained by the complainant restraining the owner from interfering in his possession, therefore, the petitioner is even not interfering in the possession of the complainant. He intends to take his legal remedies to reclaim his possession, in accordance with law. However, to pressurize the petitioner/real owner, the present FIR has been got registered; as a measure of pressure tactics only. Otherwise, even the complainant has taken 122 days in lodging the FIR; qua the alleged theft from the said shop. Notice of motion. Mr. Harbir Sandhu, AAG, Punjab, accepts notice on behalf of the State and Mr. Achin Gupta, Advocate, who is present in court, accepts notice on behalf of the complainant. Adjourned to 26.03.2020. Meanwhile, in the event of arrest, the petitioner be released on interim bail subject to his furnishing personal bonds/surety to the satisfaction of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions as provided under Section 438(2) Cr.P.C."
(3.) Learned State counsel, upon instructions from ASI Jagroop Singh, has informed that pursuant to interim directions, the petitioner has since joined investigation and that he is not wanted in any other case.;