- (1.) This Court on 15.2.2012 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. 139 dated 28.11.2011, registered at Police Station Civil Lines, Bathinda, under Sections 420, 120B, 323 and 506 IPC. Learned counsel for the petitioner contends that non-payment of the amount of goods, so delivered, will not constitute a criminal offence. Contends that the liability, if any, will be civil in nature. Learned counsel relies upon order dated 1.2.2012, passed by this Court in Criminal Misc. No. M-1170 of 2012, to contend that similarly situated co-accused-R.K. Sharma alias Rajesh Kumar Sharma has been granted pre-arrest bail. 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 Gurjant Singh, Police Station Civil Lines Bathinda 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 15.2.2012 and the statement made by counsel for the State, the present petition is accepted. Interim bail granted to the petitioner vide order dated 15.2.2012 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.;