Mehinder Singh Sullar, J. - (1.) PETITIONER -Suman Khandelwal wife of Subhash Khandelwal, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against her along with her husband and main accused Subhash Khandelwal and son Nitesh Khandelwal, vide FIR No. 115 dated 07.05.2014, on accusation of having committed the offences punishable under Sections 420, 406, 506 and 120 -B IPC, by the police of Police Station Gobindgarh Mandi, Tehsil Amloh, District Fatehgarh Sahib.
(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 10, 2014: - Learned counsel, inter alia, contended that petitioner is neither a partner nor in any way connected with the firm of her husband. She has been falsely implicated by the complainant in this case being the wife of Subhash Khandelwal (co -accused), in order to put pressure and wreak vengeance. Heard. Notice of motion be issued to the respondent, returnable for 23.07.2014. Meanwhile, the petitioner is directed to join the investigation before the next date of hearing. In the event of her arrest, the Arresting Officer would admit her to bail on her furnishing adequate bail and surety bonds in the sum of Rs.25,000/ - to his satisfaction.;