- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 107 dated 03.08.2009, under Section 306 IPC, registered at police station Sultanwind, District Amtisar.
(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, Amritsar dismissing anticipatory bail application filed by the petitioner.
(3.) This Court while issuing notice of motion on 08.11.2012 passed the following order:- "Crl.M.No.66468 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-34859 of 2012 Contends that case of present petitioner is similar to coaccused Gurmit Kaur alias Guni and Jasbir Singh alias Tindi, who have already been granted anticipatory bail by this Court vide order dated 24.4.2012 passed in Crl.M.No.M-8395 of 2012. It is further submitted that petitioner was found innocent by the police and, however, he has been summoned by learned trial Court after allowing application filed by prosecution under Section 319 Cr.P.C. It is further submitted that petitioner has not even been named in the FIR and the main allegations are against Sakatar Singh, husband of the deceased, who is already facing trial and is in custody. Notice of motion to Advocate General, Punjab, for 5.12.2012. In the meantime, petitioner is directed to appear before learned trial Court within two weeks from today and if he so appears and applies for bail, learned trial Court is directed to admit him to interim bail subject to any conditions that may deem to be imposed by it.";