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.50 dated 15.03.2012, under Sections 406/498A IPC, registered at police station 'A' Division, District Amritsar City.
(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 petitioners. This Court while issuing notice of motion on 23.05.2012 passed the following order: - ''Learned counsel for the petitioner has placed on record dasti notices which were taken by him and stated that respondent No.2 was not present even at her house and however, service was effected by affixation on the residential house of respondent No.2. He has also stated that he has brought a demand draft of Rs.20,000/ - in the name of respondent no.2 for being paid to her as her expenses as per order of this Court dated 30.04.2012. Fresh notice to respondent no.2 be issued. Dasti as well. Adjourned to 4.7.2012. However, in the meantime, petitioners are directed to join the investigation and in case of their arrest, they shall be released on interim bail by the arresting officer to his satisfaction subject to compliance of conditions as 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 23.05.2012. It is further contended that moreover the dispute has since been settled between the parties. A draft for Rs. 75,000/ - has been handed over by counsel for the petitioners to counsel for respondent no.2 today in the Court.;