- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 78 dated 27.03.2012, under Sections 326/324/323/427/356/148/149 IPC, registered at police station City Ferozepur, 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 Additional Sessions Judge, Ferozepur dismissing anticipatory bail application filed on behalf of the petitioner.
(3.) This Court while issuing notice of motion on 23.05.2012 passed the following order:- "Crl.M.No.31096 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-15434 of 2012 Contends that injury attributed to present petitioner is only simple in nature and that main accused, to whom injury for offence under Section 326 IPC has been attributed, namely, Shera, has already been arrested in this case. It is also contended that it is a case of version and cross-version and present petitioner has also received four injuries in the occurrence. Notice of motion to Advocate General, Punjab, for 9.7.2012. 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.";