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Judgment
10 paragraphs · 165 wordsPrayer in this petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.27 dated 02.03.2018 registered
under Sections 420/379/411/201/506 IPC at Police Station Kabarwala, District Sri Muktsar Sahib.
Learned counsel for the petitioner states that pursuant to the order dated 03.08.2018 passed by this Court, petitioner has joined the investigation.
Learned State counsel, on instructions from ASI Harinder Pal Singh, 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 his custodial interrogation is no more required, present petition is allowed and the interim bail
granted to the petitioner vide order dated 03.08.2018 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.