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Judgment
4 paragraphs · 142 wordsAlok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 293, dated 01.07.2010, under Sections 498-A, 406 of the Indian Penal Code, registered at Police Station Division No. 5, Civil Line, Ludhiana City, District Ludhiana.
Learned Counsel for the Petitioner states that Petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 25.02.2011 and he has joined the investigation.
Learned Additional Assistant Advocate General, Punjab, on the instructions from SI Dev Raj, states that Petitioner has joined the investigation and has not asked for custodial interrogation of the Petitioner.
Considering totality of the facts and circumstances of the case, present petition is allowed. Order dated 25.02.2011 is made absolute, subject to the limitations provided u/s 438(2) of the Code. Petitioner-accused shall participate in the investigation as and when he is required.