RAM CHAND GUPTA - (1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.18 dated 12.01.2012, under Section 420 IPC, registered at police station Civil Lines, Amritsar. 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 on behalf of the petitioners.
(2.) THIS Court while issuing notice of motion on 26.04.2012 passed the following order:- "Crl.M.No.24344 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-11961 of 2012 Contends that parties are closely related. Complainant is brother-in-law of petitioner No.1 and there was some dispute. Civil suit was filed against brothers of petitioner No.1 by Santosh Rani, wife of complainant. It is further submitted that in fact, loan was taken on the basis of the impugned sale deed in favour of wife of complainant by Vijay Kumar, complainant himself and later on he repaid the same. It is also contended that sale deed is also in possession of Vijay kumar, complainant. Notice of motion to Advocate General, Punjab for 10.05.2012.
(3.) HOWEVER, in the meantime, petitioners are directed to join the investigation and in case of their arrest, they shall be released on interim bail to the satisfaction of the arresting officer subject to compliance of conditions specified under Section 438 (2) Cr.P.C.";