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. 53 dated 28.03.2012, under Sections 326/324/323/148/149 Indian Penal Code, and Sections 25/27 of Arms Act, 1959, registered at police station Guruharsahai, District Ferozepur.
(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, Ferozepur dismissing anticipatory bail application filed on behalf of the petitioner.
(3.) This Court while issuing notice of motion on 07.11.2012 passed the following order:- "Crl. M. No. 66331 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-34742 of 2012 Contends that it is a case of version and cross-version and that no specific injury has been attributed to petitioner-accused and that only allegation is that he caught hold of the complainant and threw him on the ground. It is further submitted that injury for offence under Section 326 Indian Penal Code has been attributed to co-accused Chhinder Singh. Notice of motion to Advocate General, Punjab, for 5.12.2012. 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.";