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Judgment
6 paragraphs · 176 wordsAnoop Chitkara, J
The petitioner, who is apprehending his imminent arrest, in FIR No.4/2020, dated 15.5.2020, registered under Sections 406, 409, 468, 471, 120-B of the Indian Penal Code and Section 13(2) of Prevention of Corruption Act, registered in Vigilance Police Station, Una, District Una, Himachal Pradesh, disclosing cognizable and non-bailable offences, had come up before this Court, under Section 438 Cr.PC, seeking anticipatory bail.
I have heard Ms. Megha Kapur Gautam, learned counsel, for the petitioner, Mr. Nand Lal Thakur, learned Additional Advocate General, for the respondent/State and have gone through the status report, filed in Cr.MP(M) No.1026/2020. Learned Additional Advocate General, submits that the petitioner had joined investigation.
There is no criminal history against the bail petitioner.
For all the aforesaid reasons, present petition is allowed and interim order dated 3.7.2020, is made absolute on the same terms and conditions.
The Court Master shall handover an authenticated copy of this order to the counsel for the petitioner, and to the Learned Advocate General, if they ask for the same.