MUKESH KUMAR SOOD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition for anticipatory bail filed in case bearing FIR No. 145 dated 02.07.2012, under Sections 406, 420, 120-B IPC, registered at Police Station Salem Tabri, Ludhiana, District Ludhiana. On 04.09.2012 the following order was passed:-

(2.) THEREAFTER the matter was adjourned two or three times to see if a settlement could be worked out but the same apparently has not come about as the complainant is not willing to accept the amount of Rs. 6 lacs even with interest. Learned Addl.AG, on instructions from ASI Balbir Singh, states that the petitioner has joined the investigation. He is no more required for custodial interrogation.

(3.) 09.2012 is confirmed. Since the main case has been decided, the pending Criminal Misc. Application, if any, also stands disposed of.