SURESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is seeking anticipatory bail in FIR No.79 dtd. 22/7/2021 registered under Ss. 420, 406, 465, 467, 468, 471 and 120-B of the IPC at Police Station Longowal, District Sangrur.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of the order passed by this Court on 6/9/2021. Order dtd. 6/9/2021 is as under:-

(3.) Learned counsel for the petitioner argues that the petitioner, who has been described as Rakesh Kumar in the FIR, has wrongly be roped in the present case and even as per the allegations mentioned in the FIR, there is no averment that the complainant paid any amount to the petitioner for securing a job. Learned counsel for the petitioner further argues that there were two complaints registered by two parties on similar allegations and in FIR No.142 dtd. 22/7/2021, the petitioner has already been granted the benefit of anticipatory bail.