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.65 dated 02.06.2011, under Sections 420/465/467/468/471/120B IPC, registered at police station City-2 Malerkotla, District Sangrur.
(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, Sangrur dismissing anticipatory bail application filed on behalf of the petitioner. This Court while issuing notice of motion on 28.05.2012 passed the following order:- "Crl.M.No.31090 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-15428 of 2012 Contends that name of petitioner has not been mentioned in the FIR. Further contends that allegations as per the FIR are against Abdul Hamid, who is the main accused and however, he has been found innocent by the police during investigation. It is also contended that even as per FIR, money was also received by co-accused Abdul Hamid and no money was paid to present petitioner. Notice of motion to Advocate General, Punjab for 16.07.2012. However, in the meantime, petitioner is directed to join the investigation and in case of his arrest, he shall be released on interim bail to the satisfaction of the arresting officer 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 28.05.2012.;