MEHINDER SINGH SULLAR, J. - (1.) PETITIONERS -Kamaljit Singh son of Shankar Singh and another, have preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against them along with their other co -accused, vide FIR No. 54 dated 13.05.2014, on accusation of having committed the offences punishable under Sections 323, 452, 506, 435, 148 read with Section 149, by the police of Police Station Division No.7, Jalandhar.
(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 petitioner No.1 is nephew of petitioner No.2 who is NRI. The argument is that complainant party has repeatedly tried to grab his property in his absence. Consequently, two criminal cases were registered against them, vide FIRs No. 77 dated 05.11.2004 and No. 94 dated 10.08.2005, under Sections 427, 447, 448, 380 and 506 IPC, by the police of Police Station Division No.7, Jalandhar. The argument further proceeds that petitioners have been falsely implicated in this case by the complainant by concocting a untrue story on account of previous enmity, in order to put pressure and wreak vengeance. Moreover, all the offences alleged against the petitioners are bailable except offence punishable under Section 452 IPC (which is not made out). Heard. Notice of motion be issued to the respondents, returnable for 17.07.2014 Meanwhile, the petitioners are directed to join the investigation before the next date of hearing. In the event of their arrest, the Arresting Officer would admit them to bail on their furnishing adequate bail and surety bonds in the sum of Rs. 25,000/ - each to his satisfaction." ;