RAM CHAND GUPTA,J. - (1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.90 dated 07.04.2012, under Sections 419/420/465/467/468/471/120B IPC, registered at police station Focal Point, 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 petitioner. This Court while issuing notice of motion on 03.09.2012 passed the following order:- "Contends that petitioner is having no concern with this transaction and that he has not signed the alleged forged sale- deed got executed by co-accused Chamkaur Singh in his favour by impersonation by producing another lady in place of true owner Malkiat Kaur. Further submitted that the lady, who allegedly impersonated Malkiat Kaur, was also identified by co- accused Ashok Setia and Shyam Singh Nambardar and that he has not signed the said sale-deed nor was he present at the time of execution and registration of said sale-deed and that he is not, in any way, beneficiary of this transaction. Further contends that his case is similar to the case of co-accused Parkash Singh, who has already been granted anticipatory bail by this Court vide order dated 2.8.2012, passed in Crl.M.No.M-18191 of 2012. Notice of motion to Advocate General, Punjab, for 11.10.2012. However, in the meantime, petitioner is directed to join the investigation and in case he is arrested, he 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. To be heard alongwith Crl.M.No.M-23824 of 2012."
(3.) IT has been contended by learned counsel for the petitioner that he has already joined the investigation pursuant to said order dated 03.09.2012.;