(1.) The petitioners have approached this Court seeking grant of anticipatory bail in respect of a case registered against them vide FIR No.22 dtd. 26/3/2022, at Police Station Mehtiana, District Hoshiarpur under Ss. 380, 457 of Indian Penal Code, wherein offence under Sec. 411 IPC was added later on.
(2.) At the time of issuance of notice of motion on 9/5/2022, the following order was passed:
(3.) Learned State counsel upon instructions has informed that pursuant to interim directions issued by this Court, the petitioners have joined investigation, but the recovery of articles in question has not been got effected. It has also been informed that the petitioners are not involved in any other case.