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. 238 dated 15.10.2011, under Sections 307/324/323/341/506/148/149/120B/326/325 IPC and Section 25 of Arms Act, 1959, registered at police station Nakodar, District Jalandhar City.
(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, Jalandhar dismissing anticipatory bail application filed on behalf of the petitioner. This Court while issuing notice of motion on 24.05.2012 passed the following order:- "Contends that name of petitioner is not mentioned in the FIR and rather in the FIR, name of Inderjit Singh son of Dahsa has been mentioned, who is some other person and not the present petitioner. It is further submitted that moreover injury attributed to Inderjit Singh son of Dahsa is on non-vital part of the body, i.e., thigh. It is further submitted that though investigation completed and challan filed and, however, petitioner is sought to be falsely implicated in this case as his name is similar to Inderjit Singh son of Dahsa. Notice of motion to Advocate General, Punjab, for 16.7.2012. 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."
(3.) IT has been contended by learned counsel for the petitioner that he has already joined the investigation pursuant to said order dated 24.05.2012.;