Arvind Singh Sangwan,J. - (1.) The petitioner prays for grant of anticipatory bail in FIR No.112 dated 22.05.2021, registered under Sections 420 and 406 IPC at Police Station Pasyansa District Patiala.
(2.) The operative part of the order dated 18.06.2021, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:- "....Learned counsel for the petitioner by making reference to pleadings in the petition submits that the petitioner had only joined as an employee in Uggarsain B.K.O. Kakrala, Tehsil & District Patiala. The case of the petitioner further is that his role was only to approach the customers and procure orders. It was not his duty to get the bricks supplied from the owner nor as the Bhatha Munshi i.e. incharge of inventory. On 15.06.2021, notice of motion was issued. In response thereto, Mr. Manreet Singh Nagra, Asst. A.G., Punjab, appears on behalf of the State and Mr. Ravish Bansal, Advocate, puts in appearance on behalf of the complainant. Learned counsel for the complainant submits that there is a specific allegation of misappropriation of sale amount of Rs.20 lakhs of sale of bricks and a motor cycle and for recovery of Rs.20 lakhs and returning of motorcycle. Learned State counsel, on instructions from ASI Baljit Kumar submits that the present FIR is dated 22.05.2021 and the matter is still under investigation. Faced with the situation, learned counsel for the petitioner submits that in order to show his bona fides, the petitioner would get an FDR of Rs.5 lakhs made in his own name and in addition to the same, he will deposit property papers worth Rs.5 lakhs with the Investigating Officer, which would remain as security and shall further abide by the orders to be passed by the trial Court. He submits that the petitioner is ready to join the investigation and because of COVID situation also, retention of the petitioner behind the bars would be dangerous to his life. Without commenting upon the merits of the case and without recording any opinion, in the peculiar facts and circumstances of the present case, this Court deems it appropriate to direct the petitioner to join the investigation and appear before the Investigating Officer. List on 28.06.2021...."
(3.) Counsel for the petitioner has submitted that, in pursuance to the order dated 18.06.2021, the petitioner has appeared before the Investigating Officer and has joined the investigation.;