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Judgment
Girish Kathpalia, J
The petitioner has sought anticipatory bail in case FIR No. 600/2024 of PS DBG Road for offence under Section 316(3) of the BNS. Broadly speaking, allegation of the prosecution is that the complainant de facto Ms. Maya Mukesh booked one scooty for being transported to her residence in Kerala by the present petitioner, but despite having accepted Rs. 4600/-towards transportation charges, the petitioner did not transport the same.
As reflected from record, on the very first date before the predecessor bench, the petitioner expressed willingness to return the scooty of the complainant de facto, so the predecessor bench directed the same to be done on 17.01.2025 itself in the Police Station. It further appears that the petitioner duly delivered the scooty at the Police Station and also refunded Rs. 4000/- to the complainant de facto.
In the above background, learned APP in all fairness submits that the petitioner may be granted protection subject to her joining the investigation.
Accordingly, the bail application is allowed and it is directed that in the event of her arrest, the petitioner shall be released on bail subject to her furnishing a personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of Investigating Officer/SHO. The petitioner shall join investigation as and when directed in writing by the Investigating Officer.
Pending applications also stand disposed of.