RAM CHAND GUPTA - (1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.42 dated 22.03.2012, under Sections 420/465/467/468/471/120B IPC, registered at police station Jalalabad Sadar, 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. This Court while issuing notice of motion on 07.05.2012 passed the following order:- "Crl.M.No.26499 of 2012 Requests for placing on record copy of FIR, Annexure P4, Enquiry report, Annexure P5.
(3.) THE same are taken on record subject to all just exceptions. Application stands disposed of accordingly. Crl.M.No.24490 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-12037 of 2012;