NARINDER SINGH @ BABLI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking anticipatory bail in FIR No.34 dated 14.06.2020, under Sections 420, 120-B IPC, registered at Police Station City Ahmedgarh, district Sangrur.

(3.) Learned counsel for the petitioner contends that it is alleged in the FIR that the petitioner, who is the brother-in-law of the complainant, had withdrawn a sum of '2,00,000/- from the account of the complainant by misusing her ATM card. He also contends that there is a delay of nine months in lodging the FIR and the ATM card was being used by the complainant herself. He, however, contends that in the best interest of the family, the petitioner is willing to settle the matter with the complainant amicably.