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Judgment
10 paragraphs · 190 wordsAlok Singh, J.—This is an application seeking anticipatory bail in FIR No. 24 dated 12.1.2011 under Sections 323, 395, 506 of the Indian
Penal Code and Sections 420, 467, 468, 471, 120-B IPC (added later on), registered at Police Station Sector 55, Faridabad, District Faridabad.
This Court vide order dated 7.3.2011 has directed to release the Petitioners on bail.
Learned Counsel for the Petitioner states that Petitioner has already been released on bail and the Petitioner has joined the investigation and shall
join the investigation as and when he is asked to do so by the Investigating Officer.
Mr. Gaurav Dhir, DAG, Haryana, on instructions from ASI Prahlad Singh, who is present personally in Court, has stated that Petitioner is co-
operating in the investigation.
Considering totality of the facts and circumstances of the case, petition is allowed. Order dated 7.3.2011 is made absolute, subject to the
conditions mentioned u/s 438(2) Code of Criminal Procedure However, it is clarified that Petitioner shall keep on co-operating in the investigation
and if he fails to do so Investigating Officer shall be at liberty to get the bail cancelled.