- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No.205 dated 20.10.2011 under Sections 307, 324, 323, 341, 148 read with Section 149 of Indian Penal Code and Sections 25 and 27 of Arms Act, 1959 registered at Police Station Sadar Jagraon, District Ludhiana.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Ludhiana dismissing anticipatory bail application filed on behalf of the petitioners.
(3.) This Court while issuing notice of motion on 28.05.2012 passed the following order:- CRM No.M-15861 of 2012 "Crl.M.No.31890 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-15861 of 2012 Contends that main injuries have not been attributed to present petitioners-accused and that they were allegedly armed with baseball bats and, however, as per MLRs, there is no specific injury with baseball bats and, there are only general allegations of giving beatings with baseball bats. Notice of motion to Advocate General, Punjab, for 17.7.2012. However, in the meantime, petitioners are directed to join the investigation and in case they are arrested, they shall be released on interim bail by the Arresting Officer to his satisfaction subject to compliance of conditions specified under Section 438(2) Cr.P.C.";