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Judgment
2 paragraphs · 92 wordsS.S. Dewan, J.
1.
Mr. Manmohan Singh, Advocate, appearing for the State says that the petitioner is always available to the police as and when require by them for investigation purposes. In the circumstances, the petitioner is allowed anticipatory bail, in the event of his arrest, to the satisfaction of the Arresting Officer. He is, however, directed to joint the investigation as and when required by the police. He is further directed not to tamper with the prosecution evidence and not to leave India without the prior permission of Illaqa Magistrate concerned.