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Judgment
6 paragraphs · 219 wordsAman Chaudhary, J
The prayer in the present petition filed under Section 438 Cr.P.C. is for grant of pre-arrest bail to the petitioners in case FIR No.601 dated 11.10.2022, registered under Sections 506 & 34 IPC and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, at Police Station Urban Estate Hisar, District Hisar.
Learned counsel for the petitioners submits that in pursuance of order dated 2.11.2022 of this Court, the petitioners have not only joined investigation but have also fully cooperated with the investigating agency.
Learned State counsel affirms the factum of joining the investigation by the petitioners and cooperating with the investigation agency. He also submits that at this stage, the petitioners are not required for further custodial interrogation.
In view of the above and without expressing any opinion on the merits of the case, anticipatory bail petition filed by the petitioners is allowed and the order dated 2.11.2022 granting interim bail to the petitioners, is hereby made absolute, subject to compliance of conditions as specified under Section 438(2) Cr. P.C
However, it is made clear that if the petitioners fail to join and cooperate with the investigation agency as and when required, the State would be at liberty to move an application for cancellation of the present anticipatory bail granted to them.