TEJINDER SINGH DHINDSA, J. - (1.) This order shall dispose of the present petition filed under Section 438 Cr.P.C. seeking concession of anticipatory bail to the petitioners in cross version case, Rapat No. 30 dated 17.01.2015, under Sections 323, 324, 452, 427, 336, 148, 149 of Indian penal Code and Sections 25, 27,54, 59 of Arms Act, registered at Police Station Kulgari, District Ferozepur.
(2.) The following order was passed by this Court on 14.03.2016: - "During the course of arguments it has gone uncontroverted that it is a case of version and cross version. Present petition has been filed under section 438 Cr.P.C seeking concession of pre -arrest bail to the petitioners in the cross version. Concededly, Gurpal Singh, who was the accused in the F.I.R which was lodged on the complaint of petitioner no.1 has been granted concession of pre - arrest bail by this Court in the light of order dated 10.8.2015 passed in CRM No. M -17956 of 2015. List on 23.5.2016.
(3.) In the meanwhile, petitioners are directed to join investigation.;