- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No. 86 dated 09.10.2011 under Sections 363, 366-A of Indian Penal Code (Section 379 of IPC added later on), registered at Police Station Meharban, District Ludhiana, Punjab. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned CRM No. M-36248 of 2011 Additional Sessions Judge, Ludhiana dismissing anticipatory bail application filed on behalf of the petitioner.
(2.) This Court on 29.02.2012 passed the following order:- Heard. As per allegations, petitioner had enticed away daughter of complainant who was minor at that time. However, daughter of complainant had appeared before this Court and stated that she had performed marriage with petitioner and that she is residing with the petitioner as his wife and she wants to reside with the petitioner only. Petitioner is directed to join the investigation and in case of his arrest, he shall be released on interim bail by the arresting officer to his satisfaction subject to compliance of conditions contained in Section 438(2) Cr.P.C. He is directed to join the investigation on 7.3.2012 at 10.00 am and thereafter as and when directed by the Investigating Officer. Adjourned to 3.4.2012.
(3.) It has been contended by learned counsel for the petitioner that he has already joined the investigation pursuant to said order dated 29.02.2012.;