RAM CHAND GUPTA - (1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.152 dated 17.04.2012, under Sections 420/467/468/471/120B IPC, registered at police station Asandh, District Karnal.
(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, Karnal dismissing anticipatory bail application filed on behalf of the petitioner. This Court while issuing notice of motion on 09.05.2012 passed the following order:- "Crl.M.No.27537 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-13484 of 2012 Contends that petitioner is a Sarpanch of Village Rahra, which is a very big village having population of twenty thousand. Further submits that it was not in his personal knowledge as to whether co-accused Mahinderpal belongs to Dhanak caste and, however, in a good faith on his representation he recommended that Mahinderpal, who is a co-villager belongs to Dhanak caste. However, later on, when this fact came to his knowledge that he does not belong to Dhanak caste, he gave statement before Tehsildar Assandh that he does not belong to Dhanak caste and on his statement certificate was also cancelled and regarding his employment, which was obtained by him on the basis of false certificate of Scheduled caste, enquiry has been instituted. Hence, it is contended that petitioner is not, in any way, beneficiary in this transaction and there is no such allegation against him. Notice of motion to Advocate General, Haryana, for 21.5.2012. 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."
(3.) IT has been contended by learned counsel for the petitioner that he has already joined the investigation pursuant to said order dated 09.05.2012.;