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Judgment
2 paragraphs · 108 wordsJitendra Chauhan, J.—The petitioner has approached this Court u/s 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 22 dated 11.02.2012, registered under Sections 323/324/307/295/506/148/149 of the Indian Penal Code, and Sections 3 / 4 of the SCST Act, registered at Police Station Sadar, Jalandhar. On instructions from Inspector Gurmeet Singh, the learned counsel for the State submits that the petitioner has joined the investigation and is not required for custodial interrogation.
In view of the above, the petition is allowed and the interim bail granted by this Court vide order dated 14.03.2012, is made absolute subject to the conditions enshrined in Section 438(2) Cr.P.C.