RAM CHAND GUPTA - (1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No.75 dated 24.05.2011 under Sections 336, 506, 323, 148 read with Section 149 of Indian Penal Code (offences under Sections 325, 452 and 307 of IPC and 25 and 27 of Arms Act, 1959 were added later on), registered at Police Station Sadar Tarn Taran, District Tarn Taran.
(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, Tarn Taran dismissing anticipatory bail application filed on behalf of the petitioner. Co-ordinate Bench of this Court while issuing notice of motion on 23.06.2011 passed the following order:- "This petition is under Section 438 Cr.P.C. for granting anticipatory bail in case in FIR No.75 dated 24.05.2011 under Sections 336, 506, 323, 148 and 149 IPC later on Sections 325 and 452 IPC and 25/27/54/59 of Arms Act, registered at Police Station Sadar,Tarn Taran, District Tarn Taran, Counsel for the petitioner has referred to the order dated 08.6.2011 wherein it has been observed that offence under Section 452 IPC is not disclosed from the contents of the FIR and anticipatory bail has been denied to the petitioner. Recovery has been effected. All other offences are bailable. Notice of motion for 15.7.2011.
(3.) KEEPING in view the facts and circumstances of the case and in the event of the arrest of petitioner, he shall be released on bail on his furnishing adequate bail/surety bonds in the sum of Rs.20,000/- to the satisfaction of the Arresting Officer, subject to the following conditions:- i. that the person shall make himself available for interrogation by Police Officer as and when required; ii. that the person shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; iii.that the person shall not leave India without the previous permission of the Court." It has been contended by learned counsel for the petitioner that he has already joined the investigation pursuant to said order dated 23.06.2011.;