Mehinder Singh Sullar, J. - (1.) PETITIONER -Sat Parkash son of Daya Lal, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him, vide FIR No. 42 dated 15.04.2014, on accusation of having committed an offence punishable under Section 420 IPC, by the police of Police Station Roj -Ka -Meo, District Mewat.
(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 May 26, 2014: - Learned counsel, inter alia, contended that although petitioner has rightly received the old age pension but he has been falsely implicated in this case by the complainant in order to wreak vengeance. Moreover, the petitioner has already deposited the excess amount with the concerned department, vide receipt dated 20.05.2014 (Annexure P -1) and nothing is to be recovered from him. Heard. Notice of motion be issued to the respondents, returnable for 16.07.2014. 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.;