- (1.) Petitioner Shivraj Bansal apprehending his arrest in a nonbailable offence in case FIR No. 185 dated 6.7.2006 under Sections 420/467/468/471/120-B IPC, registered at Police Station Ambala Cantt has filed this petition under Section 438 Cr.P.C. for anticipatory bail. I have heard counsel for the parties and gone through the contents of the FIR.
(2.) Counsel for the petitioner contends that the petitioner has been falsely implicated as a person who has received the amount. Actually, he himself is a victim at the hands of P.S. Sandhu, who is the main accused in this case and has cheated him also. Counsel for the petitioner further contends that in terms of the interim order dated 22.8.2006, the petitioner has joined the investigation. Counsel for the respondent-State does not dispute this fact.
(3.) Keeping in view the aforesaid facts and without expressing anything on the merits of the case, the interim bail, granted vide order dated 22.8.2006 is made absolute subject to the same terms and conditions.;