ARUN DEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is seeking anticipatory bail in FIR No.29 dtd. 24/3/2021 registered under Sec. 379 of the IPC (Ss. 473, 411, 482 and 120-B of the IPC added later on) at Police Station Ghall Khurd, District Ferozepur.

(2.) Learned counsel for the petitioner submits that the petitioner has joined investigation in terms of order passed by this Court on 19/8/2021. Order dtd. 19/8/2021 is as under:-

(3.) Learned counsel for the petitioner argues that the petitioner was granted interim bail by the trial Court in respect of the allegations alleged in the FIR, but ultimately, the petition was dismissed on 8/7/2021 on the ground that the petitioner did not get the recovery of certain items effected. Learned counsel for the petitioner submits that the petitioner joined and cooperated with the investigation and once, the items which are sought to be recovered are not in the possession of the petitioner, how can the recovery be got effected of the same.