- (1.) The petitioner seeks grant of anticipatory bail in case FIR No.321, dated 24.7.2016, registered under Section 420 of the IPC, at Police Station Civil Lines, Amritsar City.
(2.) Counsel for the respondent, on instructions from ASI Kuldeep Singh, has accepted that for the cheques which are mentioned in the present FIR, the complainant has already filed a complaint under Section 138 of the Negotiable Instrument Act. Counsel for the complainant/respondent No.2 has accepted this fact but has argued that the petitioner does not deserve the concession of anticipatory bail because he has cheated the complainant. However, once it is not disputed that for the same cheques, a complaint under Section 138 of the Negotiable Instrument Act has already been filed, I do not deem it appropriate to deny the concession of anticipatory bail to the petitioner. The petitioner is directed to appear before the Investigating Officer on 11.09.2016 or on any other day on which the Investigating Officer requires his presence, and in the event of his arrest, the petitioner shall be released on anticipatory bail by the Investigating Officer to his satisfaction subject to the compliance of the provisions as contained in Section 438(2) of the Cr.P.C. The petition stands disposed of.;