SUSHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 438 Cr.P.C for the grant of anticipatory bail to the petitioner in respect of FIR No.54 dated 18.04.2019 registered under Sections 420, 406 and 120-B of the Indian Penal Code, 1860 at Police Station Dinanagar, Tehsil Dinanagar, District Gurdaspur, Punjab.

(2.) Learned counsel for the petitioner contends that the petitioner has joined the investigation in terms of order passed by this Court on 13.08.2021. Order dated 13.08.2021 is as under:

(3.) Keeping in view the facts recorded hereinbefore that the rice stated to be missing has already been recovered by the police and the petitioner is only the owner of the vehicle, which was given on rent to a contractor engaged by the complainant for transporting the rice, a chance is given to the petitioner to join the investigation and cooperate. As the petitioner has undertaken to join the investigation and co-operate with the same, he has made out a case for the grant of anticipatory bail.