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Judgment
9 paragraphs · 148 wordsAlok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 852 dated 25.11.2009 under Sections 420/34 IPC, Police
Station Kotwali Bathinda, District Bathinda.
This Court vide order dated 5.4.2011 has directed to release the Petitioner on interim bail.
Learned Counsel for the Petitioner states that Petitioner has already been released on bail and the Petitioner has joined the investigation and shall
join the investigation as and when asked to do so by the Investigating Officer.
Mr. K.D. Sachdeva, learned Additional Advocate General, Punjab, on instructions from HC Davinder Singh, who is personally present in
Court, states that Petitioner is co-operating in the investigation and custodial interrogation is not required.
Learned Counsel appearing for the complainant has vehemently opposed the bail application.
Considering totality of the facts and circumstances of the case, petition is allowed. Order dated 5.4.2011 is made absolute.