TEJINDER SINGH DHINDSA.J. - (1.) This order shall dispose of the present petition filed under Section 438 Cr.P.C. seeking the concession of anticipatory bail to the petitioner in case FIR No.129 dated 24.04.2015, under Sections 419/420 IPC, registered at Police Station Sector 5, Panchkula, District Panchkula.
(2.) On 10.03.2016, while issuing notice of motion, the following order was passed by this Court: "Petitioner seeks concession of pre -arrest bail in case FIR No.129 dated 24.04.2015, under Sections 419/420 IPC, registered at Police Station Sector 5, Panchkula. Allegations in a nutshell against the petitioner are of having secured appointment to the post of Computer Operator in State Bank of Patiala having remained successful in a written test as also in an interview and in which some other person had allegedly impersonated for him. Counsel would argue that the petitioner is ready and willing to join investigation and in any case as a follow up of the allegations levelled against the petitioner, his services stand terminated. Notice of motion, returnable for 01.06.2016. In the meanwhile, petitioner is directed to appear before the Investigating Officer and to join investigation. In the event of arrest, the petitioner shall be released on interim bail subject to the satisfaction of the Arresting/ Investigating Officer. The petitioner shall join investigation as and when called upon to do so and he shall remain bound by the conditions envisaged under Section 438(2) Cr.P.C."
(3.) Learned State counsel upon instructions from SI Pawan Kumar would apprise the Court that the petitioner has since joined investigation.;