- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.217/211 dated 27.08.2011, under Sections 420/465/46/468/471/120-B IPC, registered at police station Basti Khel Bawa, Jalandhar.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Jalandhar dismissing anticipatory bail application filed on behalf of the petitioner.
(3.) Coordinate Bench of this Court while issuing notice of motion on 20.12.2011 passed the following order:- "The petitioner is alleged to have fabricated and forged the bills and transport goods and receipts. It is claimed that the petition for quashing is pending before this Court and six civil suits for recovery against the complainant are also pending at Delhi. The criminal proceedings are stated to be counter blast to the civil suits filed by the petitioner. Notice of motion for 06.02.2012. Meanwhile, an interim direction is issued that the petitioner will join investigation on 07.01.2012 and in case of his doing so, he will be released on interim bail to the satisfaction of Arresting Officer.";