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Judgment
10 paragraphs · 164 wordsPrayer in this petition filed under Section 438 Cr.P.C. is for grant of pre-arrest bail to the petitioner in case FIR No.116 dated 06.08.2016 registered
under Sections 306, 34 IPC at Police Station Sadar, Sangrur, District Sangrur.
Learned counsel for the petitioner states that pursuant to the order dated 11.09.2018 passed by this Court, petitioner has joined the investigation.
Learned State counsel, on instructions from ASI Pawan Kumar, does not dispute the aforesaid fact and states that the custodial interrogation of the
petitioner is no more required at this stage.
I have heard learned counsel for the parties.
Since the petitioner has joined the investigation and her custodial interrogation is no more required, present petition is allowed and the interim bail
granted to the petitioner vide order dated 11.09.2018 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.