Mehinder Singh Sullar, J. - (1.) PETITIONER -Basant Kumar Thapa son of Tul Bahadur Thapa, has directed the instant petition for the grant of anticipatory bail, in a case registered against him along with his son Sonu (main accused), vide FIR No. 71 dated 02.06.2013, on accusation of having committed the offences punishable under Sections 379, 406, 465, 420, 467, 468 and 471 read with Section 120B IPC, by the police of Police Station Phase -XI, SAS Nagar (Mohali).
(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 considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.
(3.) PRECISELY , the prosecution claimed in para No. 6 of the status report that, the petitioner was having a joint account with his son Sonu and an amount of Rs. 4,81,883/ - was stated to have been transferred to his account from the account of complainant company. No other specific role or overt -act is attributed to the petitioner. All the main allegations of indicated offences are assigned to his son Sonu (main accused) (non -petitioner). Moreover, it is not a matter of dispute that an amount of Rs. 18,00,000/ - has already been returned to the complainant company by the accused.;