MEHINDER SINGH SULLAR ,J .(ORAL) - (1.) PETITIONER-Sishpal son of Shri Ram Kishan has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused by means of FIR No.151 dated 21.03.2012 for the commission of offences punishable under Sections 420, 467, 468, 471 IPC by the Police of Police Station Ballabgarh City, District Faridabad, invoking the provisions of Section 438 Cr.P.C.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the matter, to my mind, the present petition deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, the following order was passed by this Court on July 09, 2012:- "At the very outset, learned counsel, inter alia, contended that the matter was resolved, by means of settlement dated 10.12.2008 (Annexure P-5) during the life of Ram Kishan. But after his death, the complainant has filed a false criminal case against the petitioner. Heard. Notice of motion be issued to the respondent, returnable for 31.07.2012. Meanwhile, the petitioner is directed to join the investigation before the next date of hearing. In the event of his arrest, the Arresting Officer would admit him to bail on his furnishing adequate bail and surety bonds in the sum of Rs.25,000/- to his satisfaction." ;