- (1.) This is a petition for anticipatory bail filed in case bearing FIR No. 61 dated 22.06.2011, under Section 420 IPC registered at Police Station Ghuman, Tehsil Batala, District Gurdaspur. On the last date the following contention was noticed:- " Learned counsel for the petitioner has argued that the dispute if any was with the husband of the petitioner since the petitioner was merely a house-wife. He has further argued that the husband had been arrested and then released on regular bail and the petitioner has no concern with either the business of the husband or with the offence."
(2.) Learned DAG, on instructions from ASI Kulwant Singh, has stated that the petitioner has joined the investigation. Further states that though the recovery has not yet been made but custodial interrogation of the petitioner would not be required.
(3.) In the circumstances I deem it appropriate to grant the concession of anticipatory bail to the petitioner. In case she is arrested, she shall be released on bail by the investigating officer to his satisfaction subject to the conditions envisaged under Section 438(2) Cr.P.C.;