- (1.) This Court on 14.2.2012 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. 282 dated 21.12.2011, registered at Police Station Shahkot, District Jalandhar, under Sections 420 and 120B IPC. Learned counsel for the petitioner contends that the complainant has admitted his signatures on agreement to sell dated 13.12.2004 and the acknowledgment for extension of time also bears his signatures. Learned counsel further submits that the plea set up by the complainant that agreement to sell is forged, is improbable. He further submits that the civil suit, filed by the petitioner in Civil Courts at Nakodar, was dismissed, however, the appeal is pending in the Court of District Judge, Jalandhar. The grounds of appeal are annexed with the present petition as Annexure P2. Learned counsel further submits that the offence, if any, is purely based on the documents which are already in possession of the Investigating Agency, therefore, no case for custodial interrogation of the petitioner is made out. 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 Nirmal Singh, Police Station Shahkot 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 14.2.2012 and the statement made by counsel for the State, the present petition is accepted. Interim bail granted to the petitioner vide order dated 14.2.2012 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.;