- (1.) This order shall dispose of Crl. Misc No. M 9078 and 23120 of 2011, as both these petitions arise from the same FIR.
(2.) The petitioners seek grant of anticipatory bail in case FIR No.17, dated 5.2.2011, registered under Sections 353, 186 of the IPC, at Police Station Civil Lines, Bathinda, District Bathinda. On 25.3.2011, the following contention was noticed in Crl. Misc No. M 9078 of 2011:- " Learned counsel states that the alleged offence is of 16.08.2010 while the FIR is dated 05.02.2011." Thereafter, by order dated 5.4.2011, the arrest of the petitioner was stayed. Considering the allegations in the FIR against the petitioners, I do not consider it appropriate to deny the concession of anticipatory bail to the petitioners.
(3.) Consequently, the petitioners are directed to appear before the Investigating Officer on 2.9.2011 or on any other day on which the Investigating Officer may require their presence, and in the event of their arrest, the petitioners shall be released on anticipatory bail by the Investigating Officer to his satisfaction subject to the conditions as laid down in Section 438(2) of the Cr.P.C. Petitions stand disposed of.;