RAM CHAND GUPTA - (1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 107 dated 01.10.2011, under Sections 420/494/120B IPC, registered at police station Ajnala, Amritsar.
(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, Amritsar dismissing anticipatory bail application filed on behalf of the petitioner. CRM No.M-10312 of 2012 2 Coordinate Bench of this Court while issuing notice of motion on 11.04.2012 passed the following order:- "Crl.Misc. No.21287 of 2012 Prayer made in the application filed under Section 482 Cr.P.C. is for grant of exemption from filing the certified copies of Annexures P-1 and P-2.
(3.) IN view of the averments made in the application, which is supported by affidavit, the Crl.Misc. Application is allowed. Crl.Misc.No.M-10312 of 2012;