MEHINDER SINGH SULLAR, J. - (1.) PETITIONER -Anoop Kumar Sharma son of Ved Parkash Sharma, has preferred the instant petition for the grant of concession of anticipatory bail, in a criminal case instituted on a private complaint (Annexure P -1) by complainant -Pardeep Kumar Sharma son of late Prem Pal Sharma (respondent No.2), in which, initially, he was summoned to face the trial for commission of an offence punishable under Sections 420 IPC, vide summoning order dated 01.10.2011 (Annexure P -2) by the Chief Judicial Magistrate. Consequently, petitioner was granted the concession of anticipatory bail, by way of order dated 07.01.2012 (Annexure P -3) by Addl. Sessions Judge. Subsequently, he was proposed to be charge -sheeted for the commission of offences punishable under Sections 420 & 468 IPC, by means of order dated 04.06.2014 (Annexure P -4), by the trial Court. It necessitated him to file the present petition.
(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 entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, the following order was passed by this Court on July 22, 2014: - "Learned counsel, inter alia, contended that, initially, petitioner was summoned to face the trial for commission of an offence punishable under Section 420 IPC, vide summoning order dated 01.10.2011 (Annexure P -2) by Chief Judicial Magistrate, Ferozepur, in which, he was granted the concession of anticipatory bail, by virtue of order dated 07.01.2012 (Annexure P -3) by Addl. Sessions Judge, Ferozepur. The argument is that now after conclusion of pre -charge evidence, the trial Court has ordered to frame the charge for the offences punishable under Sections 420 and 468 IPC, by means of order dated 04.06.2014 (Annexure P -4). Therefore, petitioner apprehends his arrest in the present case. Heard. Notice of motion be issued to the respondents. At this stage, Ms. Amarjit Kaur Khurana, Addl. A.G., Punjab and complainant -Pardeep Kumar Sharma (respondent No.2), appear, accept notice and seek time to argue the matter. Adjourned to 01.08.2014 for arguments, at the request of learned State counsel -complainant. Meanwhile, the petitioner is directed to appear/surrender before the next date of hearing and the trial Court would admit him to interim (provisional) bail, on his furnishing fresh adequate bail and surety bonds to its satisfaction." ;