- (1.) The petitioner, by way of instant petition under Section 438 Cr.P.C.,seeks pre-arrest bail in the case arising out of FIR No.165 dated 4.7.2012, under Sections 406/420 IPC, registered at Police Station City Nakodar, Jalandhar. Notice of motion was issued.
(2.) Learned counsel for the petitioner submits that in compliance of the order dated 24.7.2012 passed by this court, petitioner has joined the investigation and also cooperated with the investigating agency. Learned counsel for the petitioner further submits that in view of the peculiar fact situation of the present case, the instant petition deserves to be accepted.
(3.) Learned counsel for the State, on instructions from ASI, Amrik Singh, Police Station Nakodar, Jalandhar, submits that it is correct that the petitioner has joined the investigation and cooperated with the investigating agency, in compliance of the order dated 24.7.2012. However, learned counsel for the State submits that since allegations are specific and direct, the petitioner is not entitled for pre-arrest bail.;