- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 81 dated 06.10.2011, under Sections 498A/406 IPC, registered at police station Dera Baba Nanak, Batala.
(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, Gurdaspur dismissing anticipatory bail application filed on behalf of the petitioner.
(3.) This Court while issuing notice of motion on 21.03.2012 passed the following order:- "Crl.M.No.17122 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-8153 of 2012 Contends that the marriage has taken placed on 23.6.2004 and a female child was also born out of the wedlock on 28.8.2005, who is now about seven years of age. Further contends that petitioner is ready and willing to reconcile the differences and rehabilitate respondent no.2 in the matrimonial home and for that purpose he also filed petition under Section 9 of the Hindu Marriage Act for restitution of conjugal rights, which is still pending. Notice of motion for 18.4.2012. Dasti as well. However, petitioner is directed to bring Rs. 10,000/- on the next date of hearing for being paid to respondent no.2 for her expenses to show his bonafide. 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.";