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Judgment
RAJ MOHAN SINGH, J. (ORAL)
On 17.02.2018, following order was passed by this Court:-
“Learned counsel for the petitioner contends that bank transactions dated 18.07.2017, 19.07.2017 and 29.07.2017 in terms of deposits of
Rs.18,500/-, Rs.1,50,000/- and Rs.50,000/- respectively in the account of father of the petitioner were on account of loan of Rs.2,20,000/- advanced
by father of the petitioner to the complainant. Even the petitioner has no connectivity with bilateral understanding between the father of the
petitioner and the complainant. The lodging of FIR is claimed to be handy work of one Sub Inspector Mohinder Singh who is friend of one Jagdish
to whom petitioner had sold his car, but did not receive sale consideration. Car was not transferred in the name of Jagdish. Later on, said Mohinder
Singh got registered one FIR i.e. FIR No.652 dated 04.10.2017 under Sections 420, 506, 34 IPC, Police station City Hansi against the petitioner,
which was quashed on the basis of compromise by the High Court in CRM-M No.46793 of 2017.
Notice of motion for 05.04.2018.
In the meanwhile, petitioner is directed to appear before the SHO/Investigating Officer to join investigation on 22.02.2018 at 11.00 AM and in the
event of his arrest, he shall be enlarged on ad interim bail, subject to the satisfaction of Arresting Officer. However, petitioner shall abide by the
conditions as envisaged under Section 438(2) Cr.P.C.â€
Learned counsel for the petitioner submitted that pursuant to order dated 17.02.2018, petitioner has joined the investigation.
Learned State counsel on instructions from ASI Suresh Kumar admitted the aforesaid fact and stated that the petitioner is no more required in any
further investigation of the case.
In view of above interim order dated 17.02.2018 is made absolute.
Petition stands disposed of.