MEHINDER SINGH SULLAR , J. - (1.) PETITIONER -Jagdeep Singh son of Kulwant Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co -accused, vide FIR No.133 dated 20.12.2013, for the commission of offences punishable under Sections 420 and 120 -B IPC, by the police of Police Station Bhaini Mian Khan, District Gurdaspur.
(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 a Coordinate Bench(Surinder Gupta, J.) of this Court on 19.03.2014: - "Heard. The case has been got registered with the allegation that t he petitioner had cheated the complainant by making promise that his investment will double in six years. The learned counsel for the petitioner submits that during the investigation the police has found that the amount of the petitioner was invested in Max New York Insurance Company instead of LIC as agreed. The petitioner is not a beneficiary of the policy issued in favour of the complainant. Notice of motion for 28.07.2014. In the meanwhile, the petitioner is directed to surrender before the police and join the investigation. In the event of his arrest being required, he be released on interim bail till next date on furnishing bail bond and surety bond to the satisfaction of the Arresting Officer. The petitioner shall comply with the conditions specified under Section 438 (2)Cr.P.C." ;