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Judgment
9 paragraphs · 153 wordsHari Pal Verma, J
The petitioner has filed the present petition under Section 438 Cr.P.C. for grant of anticipatory bail in FIR No.3 dated 04.01.2020 under Sections 406
and 420 IPC registered at Police Station Agroha, District Hisar.
Learned State counsel, on instructions from ASI Jitender Singh, submits that the petitioner has joined the investigation. The specimen signatures of the
petitioner have been taken and sent to forensic examination. In this manner, the custodial interrogation of the petitioner is not required in the case.
Since the petitioner has joined the investigation and his custodial interrogation is no more required, the present petition is allowed and the interim bail
granted to the petitioner vide order dated May 11, 2020 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.