- (1.) This Court on 13.2.2012 had passed the following order: The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No. 45 dated 26.9.2011, registered at Police Station "D" Division, Amritsar, District Amritsar, under Section 420 IPC. Learned counsel for the petitioner contends that the complainant gave Rs. 9,00,000 to the petitioner on the assurance given by him that he will pay the interest rate higher than that of the bank rates. Learned counsel submits that infact the amount, so received, was invested in mutual funds and in the mutual funds, there is always risk of loss. He further submits that the offence, if any, is of civil in nature. Issue notice of motion to Advocate General, Punjab, for 5.3.2012. Meanwhile, in the event of arrest, the petitioner shall be admitted to interim bail on his furnishing personal and surety bonds to the satisfaction of the Arresting/Investigating Officer. The petitioner shall, however, join the investigation as and when called for and he will also abide by the conditions as specified under Section 438(2) Cr.P.C.
(2.) Counsel for the State, on instructions from ASI Satpal Singh, Police Station 'D' Division, Amritsar states that the petitioner has joined the investigation and is not further required by the investigating agency.
(3.) For the reasons stated in order dated 13.2.2012 and the statement made by counsel for the State, the present petition is accepted. Interim bail granted to the petitioner vide order dated 13.2.2012 is made absolute. In the event of arrest, the petitioner shall be released on bail to the satisfaction of Arresting/Investigating Officer till filing of report under Section 173 Cr.P.C. Thereafter, the petitioner shall be permitted to furnish regular bail bonds to the satisfaction of the trial Court. He shall continue to appear before the Arresting/Investigating Officer as and when called for. He shall abide by the conditions as specified under Section 438(2) Cr.P.C.;