DALIP SINGH MANN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioners, Dalip Singh Mann and Manpreet Singh, who have been booked for having committed the offences punishable under Sections 120 -B, 406 and 420, IPC, in a case arising out of FIR No. 10, dated 24.03.2013, registered at Police Station, Badali Alla Singh, District Fatehgarh Sahib. During the course of arguments, learned Senior counsel submitted that both the factions have calculated the loss and the stock lying in their custody and they have come to the conclusion that if the cheques worth Rs. 28,00,000/ - are handed over to the Punjab State Co -operative Supply and Marketing Federation, Sirhind Branch, then the dispute would be over. He further submits that even if there remains anything due towards the petitioner, they would make the loss good to the complainant. He also handed over two cheques bearing Nos. 146930 and 146922 dated 20.08.2013 and 30.08.2013 for a sum of Rs. 8,00,000/ - and 20,00,000/ -, respectively, to the learned counsel for the State who has further handed over the same to Sh. Sunil Kumar, Senior Branch Officer, for further necessary action. The photostat copies of the said cheques have been placed on record. Learned Senior counsel further submits that the paddy lying in the joint custody of the complainant and that of the petitioners would be supplied to the concerned persons after milling as early as possible.

(2.) LEARNED counsel for the State, on instructions from ASI Guljari Lal, Police Station, Badali Alla Singh, District Fatehgarh Sahib, and Mr. Sunil Kumar, Senior Branch Officer, Markfed Sirhind, has no objection if the petitioners are extended the benefit of anticipatory bail in the present case in view of the cheques handed over by them.

(3.) KEEPING in view the development in the case and the fact that the substantial amount of the paddy has already been given to the concerned department, the petitioners deserve the concession of anticipatory bail, therefore, the present petition is allowed and the order dated 17.04.2013 whereby the ad -interim anticipatory bail was granted to the petitioners, is made absolute.