MEHINDER SINGH SULLAR, J. - (1.) PETITIONERS 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. 51 dated 25.05.2014, on accusation of having committed the offences punishable under Sections 447 read with Section 34 IPC (the offences punishable under Sections 420 & 120 -B IPC were later on added), by the police of Police Station Arniwala, District Fazilka.
(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 21, 2014: - "Learned counsel, inter alia, contended that initially the present case was registered against the petitioners for commission of offences punishable under Sections 447 read with Section 34 IPC, in which, they were arrested, interrogated and released on bail, vide order dated 02.06.2014, by the trial Court. The argument is that complainant is an influential person and he managed to add later on the offences punishable under Sections 420 and 120 -B IPC and police again intend to arrest the petitioners. Heard. Notice of motion be issued to the respondent, returnable for 01.08.2014. 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." ;