TEJINDER SINGH DHINDSA, J. - (1.) This order shall dispose of the present petition filed under Section 438 Cr.P.C. seeking concession of anticipatory bail to the petitioner in case FIR No.121 dated 23.12.2015, under Section 420 of Indian Penal Code, registered at Police Station Sadar Sangrur, District Sangrur.
(2.) Counsel for the parties have been heard. FIR was registered at the instance of Jagan Nath. Complainant asserted that a deal was finalized with the present petitioner for a total sum of Rs.9 lac for sending his son abroad i.e. to Thailand. A sum of Rs.8 lac is stated to have been paid by cheque in the name of the present petitioner and Rs.50,000/ - by cash to co -accused Rahul.
(3.) While issuing notice of motion, the following order was passed by this Court on 01.02.2016: - "Counsel appearing for the petitioner would submit that conciliation proceedings are under way between the parties and there is every possibility of an amicable settlement. It has further been categorically contended that out of the amount of Rs. 8.5 lacs that had allegedly been entrusted by the complainant to the petitioner, a sum of Rs.4 lacs has already been returned. Notice of motion returnable on 25.04.2016. In the meanwhile, petitioner is directed to join the investigation and to appear before the Investigating Officer. In the event of arrest, the petitioner shall be released on interim bail subject to the satisfaction of the Arresting Officer/Investigation 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." ;