MEHINDER SINGH SULLAR ,J .(ORAL) - (1.) PETITIONER- Rajinder Singh son of Late Mewa Singh, a young boy of 20 years, has applied for anticipatory bail in a case registered against him vide FIR No.43 dated 17.05.2012 for the commission of offences punishable under Sections 452, 354, 506 IPC by the Police of Police Station Singh Bhagwantpur, District Ropar, invoking the provisions of Section 438 Cr.P.C.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the matter, to my mind, the instant petition deserves to be accepted in this regard.
(3.) DURING the course of preliminary hearing, the following order was passed by this Court on June 06, 2012:- "At the very outset, learned counsel, inter alia, contended that petitioner was called by the complainant to meet her immediately, as they were known to each other for the last so many years. As soon as, he reached near the house, in the meantime, her brother came and started beating him. The argument is that he has been falsely implicated in the present case due to enmity and no indicated offence is made out against him. Notice of motion be issued to the respondent, returnable for 31.07.2012. Meanwhile, the petitioner is directed to join the investigation before the next date of hearing. In the event of arrest of the petitioner, the Arresting Officer would admit him to bail on his furnishing adequate bail and surety bonds in the sum of Rs.25,000/- to his satisfaction." ;