- (1.) At the very outset, it will not be out of place to mention here that the petitioners(travel agents) were permitted to withdraw the first petition for anticipatory bail bearing CRM No.M-17785 of 2014, to enable them to file a fresh petition after returning the impugned amount to the aggrieved persons, by this Court by way of order dated May 22, 2014(Annexure P-2).
(2.) Instead of returning the impugned amount to the aggrieved persons, the petitioners have again moved this second petition for the grant of anticipatory bail, in a case registered against them along with their other co-accused, vide FIR No.40 dated 20.03.2014, for the commission of an offence punishable under Section 420 IPC, by the police of Police Station City Batala, District Gurdaspur.
(3.) After hearing the learned counsel for the petitioners, going through the record with his valuable assistance and after considering the entire matter deeply, to my mind, there is no merit in the instant petition in this context.;