GURMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.95 dtd. 29/7/2021 under Ss. 420, 406 & 120-B of IPC registered at Police Station City Dhuri, District Sangrur.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 3/9/2021. Order dtd. 3/9/2021 is as under:-

(3.) Learned counsel for the petitioner argues that the dispute is only between the partner, namely, Amit Kumar and complainant Baljeet Kaur is the member of the said society, which has been created by the Company. Learned counsel further submits that the only allegation against the petitioner is that he lured the complainants to pay some money to avail free gifts and alleged payments by the complainants have been given to the petitioner in cash and nothing has come on record to substantiate the said allegation. Learned counsel submits that the petitioner is ready to cooperate with the investigation after joining the same.