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Judgment
11 paragraphs · 205 wordsPrayer in this petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.97 dated 29.04.2017 registered
under Sections 379 IPC (Sections 392 IPC added lateron) at Police Station Tanda, District Hoshiarpur.
Learned counsel for the petitioner has argued that it is on the basis of statement of co-accused, petitioner has been named. Otherwise, the
complainant has furnished an affidavit dated 12.05.2017 (Annexure P-2) that he had given a complaint dated 29.04.2017 at Police Station Tanda
against the petitioner-Bikka son of Jeet Pal, but he has inadvertently mentioned his name,whereas he does not want any action against him.
Learned State counsel, on instructions from HC Ranjit Singh, states that the petitioner has joined investigation and at this stage, no recovery is to be
effected from him.
Be that as it may, since the petitioner has joined the investigation and his custodial interrogation is no more required, present petition is allowed and the
interim bail granted to the petitioner vide order dated 26.03.2018 is made absolute.
However, if required, the petitioner shall continue to join investigation as and when required to do so and shall abide by the terms and conditions, as
laid down under Section 438(2) Cr.P.C.