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.194 dated 15.06.2012, under sections 148/149/323/324/452/506 IPC (offence under Section 326 IPC added later on), registered at police station Mahesh Nagar.
(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, Ambala dismissing anticipatory bail application filed on behalf of the petitioners. This Court while issuing notice of motion on 04.07.2012 passed the following order:- "Crl.M.No.37086 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-19108 of 2012 Contends that petitioners are ladies and that even as per version in the FIR, no injury has been attributed to the petitioners and the main accused to whom injuries have been attributed has already been arrested and released on regular bail. Notice of motion to Advocate General, Haryana, for 3.8.2012. However, in the meantime, petitioners are directed to join the investigation and in case they are arrested, they 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."
(3.) THEREAFTER, Crl.Misc. Nos.38798-99 of 2012 were filed in the main petition and following order was passed by this Court on 16.07.2012:- "Crl.M.No.38799 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.38798 of 2012 Contends that after passing of order dated 4.7.2012 by this Court, offence under Section 326 IPC has also been added in this case. Further contended that petitioners are ladies and no injury has been attributed to them. Notice of motion to Advocate General, Haryana, for 3.8.2012, the date already fixed in the main petition. However, in the meantime, petitioners are directed to join the investigation for offence under Section 326 IPC as well and in case they are arrested, they 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." ;