Mehinder Singh Sullar, J. - (1.) PETITIONER Baljinder Singh Patwari son of Harbhajan Singh, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other co -accused, vide FIR No. 168 dated 29.7.2013 (Annexure P1), for the commission of the offences punishable u/ss. 420, 467, 468, 471 and 120 -B IPC by the police of Police Station Beas, District Amritsar.
(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 help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this regard.
(3.) DURING the course of preliminary hearing, a Coordinate Bench of this Court (T.P.S. Mann, J.) passed the following order on 6.5.2014: - Learned counsel for the petitioner submits that while performing his duties as a Patwari, the petitioner entered the mutation, which was attested by Namberdar. However, later on, the Namberdar filed an application that he had wrongly attested the fact that the deceased did not leave behind any legal heirs. It is also submitted that the order of mutation is under challenge before the revenue authorities. It has also been submitted that Lakhwinder Singh and Balwinder Singh, beneficiary of the mutation entered into by the petitioner, have already been granted the concession of anticipatory bail by this Court, vide order dated 22.4.2014 (Annexure P3). Notice of motion to Advocate General, Punjab for 28.5.2014. In the meantime, the petitioner shall appear before the Investigating Officer on 13.5.2014 at 11.00 a.m. and join the investigation. In the event of his arrest, he be admitted to interim bail by the Investigating Officer/Arresting Officer to his satisfaction. He shall, however, abide by all the conditions as envisaged by Section 438(2) Cr.P.C.;