- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 120 dated 14.10.2012, under Sections 498A/506/323 IPC, registered at police station Rahon.
(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, SBS Nagar dismissing anticipatory bail application filed on behalf of the petitioner.
(3.) This Court while issuing notice of motion on 07.11.2012 passed the following order:- "Crl.M.No.66878 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-35103 of 2012 Contends that petitioner is brother of husband of complainant and that he is having no concern with the matrimonial life of complainant and her husband and used to live separate even before marriage of complainant. Notice of motion to Advocate General, Punjab, for 6.12.2012. 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.";