- (1.) This order will dispose of all the aforementioned petitions bearing Crl. M. Nos. M-17911, 18443 and 21767 of 2011, filed by petitioners under Section 438 Cr. P.C. for grant of anticipatory bail to them in case FIR No. 40, dated 16.5.2011, under Sections 364, 323, 148, 149 IPC, registered at Police Station Maqsudan, District Jallandhar.
(2.) I have heard learned counsel for the parties and have gone through the whole record carefully.
(3.) Coordinate Bench of this Court while issuing notice of motion in Crl. M. No. M-17911 of 2011 on 3.6.2011 passed the following order: It is, inter alia, contended that that it is a case of cross-version as the petitioner has also received injuries at the hands of the other party. Notice of motion for 14.9.2011. Meanwhile, the petitioner is directed to surrender before the Investigating Officer and join the investigation. However, in the event of her arrest, she shall be admitted to interim bail on her furnishing bail bonds to the satisfaction of the Investigating Officer. The petitioner shall abide by the conditions as enshrined in Section 438(2) Cr. P.C.;