- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in criminal complaint no. 249 dated 18.09.2009, Annexure P4, under Section 4 of Dowry Prohibition Act, 1961 and Sections 420/406/500/120B IPC, titled as 'Gurmeet Singh v. Harsimranjit Singh and others', pending before the Chief Judicial Magistrate, Tarn Taran and the present petitioners have been summoned to face trial alongwith the accused already facing trial.
(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, Tarn Taran dismissing the bail application of petitioners.
(3.) Coordinate Bench of this Court while issuing notice of motion on 18.04.2012 passed the following order:- "At the very outset, learned counsel, inter alia, contended with some amount of vehemence that the complainant-Gurmeet Singh (respondent No.2) has filed a false complaint (Annexure P-4) against the petitioners as a counter blast to the complaint (Annexure P-2) and civil suit (Annexure P-3), in which, the Magistrate has summoned them to face the trial under Sections 420, 406, 500 and 120-B IPC in a very casual manner, vide order dated 03.12.2011 (Annexure P-5). Notice of motion be issued to the respondents, returnable for 07.05.2012. The petitioners are directed to appear before the trial Court on 02.07.2012. Meanwhile, the trial Court would admit them on (provisional) bail on their furnishing adequate bail and surety bonds to its satisfaction.";