Raj Mohan Singh,J. - (1.) The case has been taken up for hearing through video conferencing.
(2.) Petitioner seeks grant of anticipatory bail in case bearing FIR No.1125 dated 03.12.2019 registered under Sections 406/420/506 of IPC at Police Station City Panipat, District Panipat.
(3.) On 06.03.2020, following order was passed-: Learned counsel for the petitioner contends that in respect of occurrence dated 06.08.2019, the FIR came to be registered only on 03.12.2019. The petitioner is not related to Rahul Arya in any manner. The petitioner has never asked for the deposit of any amount by the complainant in the account of aforesaid Rahul Arya. Rahul Arya has not been joined by the police in the investigation in any manner. Notice of motion for 14.05.2020. In the meanwhile, petitioner is directed to appear before the SHO/Investigating Officer to join investigation on 21.03.2020 at 11.00 a.m. and in the event of his arrest, he shall be enlarged on ad interim bail, subject to his furnishing requisite bail bonds/surety bonds to the satisfaction of Arresting Officer. However, petitioner shall abide by the conditions as envisaged under Section 438(2) Cr.P.C. ;