KRISHAN KUMAR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed by the petitioners under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.52 dated 2.3.2019, registered under Sections 420/406/506 IPC, Police Station City/Kotwali Faridakot, District Faridkot. The petitioners have apprehended their arrest at the hands of the Police.

(2.) Learned counsel for the petitioners has invited the attention of the Court to the order dated 1.4.2019, whereby while issuing notice of motion to the respondent-State, the interim protection was extended to the petitioners. The said order reads as under:-

(3.) Learned counsel for the petitioners has contended that in deference to the said order, the petitioners submitted themselves before the Police and joined the investigation. According to him, the petitioners co-operated with the Police Authorities during the investigation and furnished requisite bonds to the satisfaction of the Investigating Officer/Arresting Officer. Learned counsel for the petitioners further contends that apart from the allegations of cheating, the allegations regarding apprehension of danger to the complainant are also levelled. It is further pointed out that the dispute between the parties is already pending before the civil Court by way of a civil suit.