DEV BHUSHAN MALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application seeking anticipatory bail in case FIR No. 105, dated 18.09.2010, under Sections 420, 406, 120B IPC and Sections 4 and 5 of the Prize Chits and Money Circulation Schemes (Banning) Act, registered at Police Station Bhikhi, District Mansa.

(2.) LEARNED Counsel for the Petitioner states that the Petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 29.11.2010 and he has joined the investigation.

(3.) CONSIDERING totality of the facts and circumstances of the case, present petition is allowed. Order dated 29.11.2010 is made absolute, subject to the limitations provided under Section 438(2) of the Code. Petitioner -accused shall participate in the investigation as and he is required.