RAM CHAND GUPTA,J. - (1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.82 dated 13.12.2011, under Sections 419/420 IPC, registered at police station City Budhlada, District Mansa.
(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, Mansa dismissing anticipatory bail application filed on behalf of the petitioner. Coordinate Bench of this Court while issuing notice of motion on 07.06.2012 passed the following order:- "Criminal Misc. No.35085 of 2012 Application is allowed as prayed for. Criminal Misc. No.M-17716 of 2012 This petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail in case FIR No.82, dated 13.12.2011 under Sections 419, 420 IPC registered at Police Station City Budhlada, District Mansa. It is a contention by learned counsel for the petitioner that the petitioner namely Deepo Kaur is the sister of the complainant Bhuro Kaur and she is not in any way, beneficiary of decree passed against the complainant. It has been further brought to the notice of this Court that the co-accused namely Seeto Kaur has already been granted the relief of pre-arrest bail by this Court vide order dated 15.05.2012 in Criminal Misc. No. M-13865 of 2012. Notice of motion. On asking of the Court, Ms. Sonia Dhillon, AAG, Punjab accepts notice on behalf of the State of Punjab -respondent. Copy of this petition be given to learned State counsel during the course of the day. Adjourned to 16.07.2012. In the event of arrest, the petitioner shall be released on bail to the satisfaction of Arresting/Investigating Officer. Petitioner shall appear before the Investigating Officer as and when called upon by the Investigating Officer and shall bound by all the conditions contained under Section 438(2) Cr.P.C."
(3.) IT has been contended by learned counsel for the petitioner that name of husband of petitioner has been mentioned inadvertently as Gurnam Singh whereas the name of husband of petitioner is Gadawar Singh and that mistake occurred as there was also mistake in the order passed by learned Additional Sessions Judge. Request accepted. Registry is directed to make necessary amendment.;