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. 115 dated 06.08.2012, under Section 25 of Arms Act, 1959 registered at police station Moonak, District Sangrur.
(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, Sangrur dismissing anticipatory bail application filed on behalf of the petitioners. This Court while issuing notice of motion on 06.10.2012 passed the following order:- "Crl.M.No.58113 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-30322 of 2012 It has been contended by learned counsel for the petitioners that petitioner no.2-Gurjeet Singh @ Kala has already been arrested and hence, petition qua him has become infructuous and the same may be dismissed as such. Hence, the present petition qua petitioner no.2-Gurjeet Singh stands dismissed as having been rendered infructuous. Contends that nothing was recovered from petitioner no.1- Jagjit Singh @ Kala and that he has been falsely involved in this case. Notice of motion to Advocate General, Punjab, for 17.10.2012."
(3.) LEARNED counsel for the petitioners had withdrawn the present petition filed on behalf of petitioner no.2 -Gurjeet Singh @Kala on the plea that he was already arrested and petition qua him had become infructuous. The same was ordered to be dismissed as withdrawn vide order dated 06.10.2012.;