- (1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 170 dated 20.04.2012, under Sections 419/420/170 IPC, registered at police station Civil Lines, Amritsar.
(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, Amritsar dismissing anticipatory bail application filed on behalf of the petitioner.
(3.) This Court while issuing notice of motion on 03.07.2012 passed the following order:- "Crl.M.No.36671 of 2012 Application is allowed subject to all just exceptions. Crl. M.No.M-18865 of 2012 Contends that the present case has been registered against the petitioner on the basis of alleged secret information as police officials were inimical towards petitioner as his close friend Rajbir Singh had filed C.W.P. No.631 of 2012 against police officials, which is still pending and petitioner was playing an active role in the said petition and supporting his friend Rajbir Singh. It is also submitted that a criminal complaint has also been filed against police officials and in that complaint father of petitioner is a witness. It is further submitted that petitioner is having no concern with Innova car bearing No.PB-02- BA-0544, which was taken into possession by the police and that he was also not present when the said car was taken into possession. It is further submitted that there is also no complaint against petitioner that he cheated any person by impersonating himself as Excise and Taxation Officer. Notice of motion to Advocate General, Punjab, for 1.8.2012. 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.";