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. 145 dated 06.11.2010, under Sections 420/465/467/468/471/120B IPC, registered at police station Division no. 2, Ludhiana.
(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, Ludhiana dismissing anticipatory bail application filed on behalf of the petitioner. On 10.12.2010, coordinate Bench of this Court passed the following order:- "After hearing counsel for the petitioners and going through the police file, it may be noticed that the case involves various settlements of accounts. The primary allegations of the complainant are that bogus purchases are shown to have been made by the firm of the petitioner from various firms and the firms from which the purchases are shown to have been made by the petitioner have not reflected the sales to the petitioner's firm in the sale accounts of their firms; besides, the Registration Certificates (RCs) of the firms from which purchases were made, stand cancelled. A perusal of the record shows that most of the purchases have been made from various firms, before the dates of the cancellation of their RCs. Besides, in respect of M/s Sidh Traders, the purchases made by the petitioner are duly reflected in their returns which is on record at Annexure P-5 (page 62). However, the complainant has mentioned said firm also as a firm which did not reflect the purchases made by the petitioner's firm in their sales account. Learned counsel for the State, therefore, submits that the petitioner may join the investigation as an interim measure in the first instance so as to verify the accounts and records to ascertain the purchases that have been made. List for hearing on 20.01.2011. In the meantime, the petitioner in the event of arrest, shall be admitted to interim bail on her furnishing personal bond and surety to the satisfaction of the Arresting/Investigating officer. The petitioner shall join investigation as and when required and shall abide by the conditions of Section 438(2) Cr.P.C."
(3.) IT has been contended by learned counsel for the petitioner that she has already joined the investigation pursuant to said order dated 10.12.2010.;