NIRANJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of the instant petition preferred under Section 438 Cr.P.C. seeking the concession of anticipatory bail to the petitioner in case FIR No. 12 dated 23.1.2014, under Sections 420/120B IPC, registered at Police Station Division No. 5, Civil Line Ludhiana, Ludhiana.

(2.) ON 02.05.2014, while issuing notice of motion, this Court had directed the petitioner to join investigation and to appear before the Investigating Officer on 09.05.2014. Simultaneously, ad -interim protection as regards arrest had also been granted to the petitioner.

(3.) LEARNED counsel appearing for the complainant would, vehemently, oppose the present petition and would submit that the conduct of the petitioner is that he is not entitled to the concession of pre -arrest bail. In this regard, counsel would submit that the petitioner had undertaken before the Court below to pay a sum of Rs. 5,50,000/ - on account of settlement of his claim with the complainant, namely, Sushil Kumar but after having made such an offer, had backed out and which fact had been noticed in the impugned order dated 17.04.2014 passed by the Additional Sessions Judge, Ludhiana.