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.29 dated 19.03.2013, under Sections 452/365/342/148/149 IPC, registered at police station Gidderbaha, District Sri Muktsar Sahib.
(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, Sri Muktsar Sahib dismissing anticipatory bail application filed on behalf of the petitioners. This Court while issuing notice of motion on 12.04.2013 passed the following order:- " Application is allowed subject to all just exceptions. Contends that daughter of petitioner no.3 was kidnapped by son of complainant and the said fact was admitted by complainant in complaint, Annexure P2, given by her to SHO, Police Station Giddarbaha. It is further submitted that it was also stated in the said application that she had disowned her son as earlier as well he had kidnapped some other girl and now he had kidnapped daughter of petitioner no.3. Further submitted that daughter of petitioner no.3 has not been recovered so far and, however, in order to pressurize the petitioners the present false complaint has been lodged by complainant on the plea that she was kidnapped by the present petitioners and later on released. Notice of motion to Advocate General, Punjab, for 17.5.2013. However, in the meantime, petitioners are directed to join the investigation and in case they are arrested, they 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 petitioners that they have already joined the investigation pursuant to said order dated 12.04.2013. It has also been stated by learned counsel for the State, on instruction from HC Gursewak Singh, that petitioners have joined the investigation and that they are no more required for any custodial interrogation. Bail application is not opposed.;