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. 32 dated 30.03.2012, under Sections 452/323/324/326/452/148/149 IPC, registered at police station Mallan Wala, District Ferozepur.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Sessions Judge, Ferozepur dismissing anticipatory bail application filed on behalf of the petitioner. This Court while issuing notice of motion on 24.05.2012 passed the following order:- "Crl.M.No.31511 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-15683 of 2012 Contends that it is a case of version and cross-version and that Gursewak Singh from the side of petitioner had also sustained injuries at the hands of complainant party. It is further submitted that injury attributed to present petitioner is simple in nature with dang and that the grievous injury has been attributed to Gursewak Singh, co-accused. Notice of motion to Advocate General, Punjab, for 16.7.2012. However, 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."
(3.) IT has been contended by learned counsel for the petitioner that he has already joined the investigation pursuant to said order dated 24.05.2012.;