- (1.) The present petition has been filed by anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No. 25 dated 15.3.2012, under Sections 302/511/115 IPC (Section 307 IPC added later on) and Section 25 of Arms Act, 1959, registered at police station City Jagraon, District Ludhiana. 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, Ludhiana dismissing anticipatory bail application filed on behalf of the petitioner.
(2.) This Court while issuing notice of motion on 27.04.2012 passed the following order:- Crl. M. No. 24492 of 2012 Application is allowed subject to all just exceptions. Crl. M No. M-12039 of 2012 Contends that it is a case of no injury. It is further contended that it is not believable that in the presence of so many police officials petitioner would run away, whereas his co-accused would be arrested by the police. It is also contended that no recovery is to be effected from the petitioner as the recovery of arms have already been effected from the vehicle in the presence of co-accused. Notice of motion to Advocate General, Punjab, for 10.5.2012. 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 27.04.2012.;