(1.) THE present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no.77 dated 14.06.2012, under Sections 420/120B IPC, registered at police station Shambhu, District Patiala. 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, Patiala dismissing anticipatory bail application filed on behalf of the petitioner.
(2.) THIS Court while issuing notice of motion on 17.01.2013 passed the following order:-
(3.) THERE are no allegations on behalf of the State that petitioners are likely to abscond or that they are likely to dissuade the witnesses from deposing true facts in the Court, if released on bail. Hence, in view of these facts and without expressing any opinion on the merits of the case, the anticipatory bail application filed on behalf of Kulbir Singh, Kuldeep Singh and Bhupinder Singh is accepted and order dated 17.01.2013 granting interim bail in favour of the petitioners is, hereby, made absolute subject to compliance of conditions specified under Section 438(2) Cr.P.C. The present petition stands disposed of accordingly.