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Judgment
9 paragraphs · 254 wordsAnupinder Singh Grewal, J
Case taken up through video conferencing.
The petitioner is seeking anticipatory bail in FIR No. 77 dated 15.02.2021, under Sections 420, 465, 467, 468, 471, 472, 473 and 120-B of the Indian Penal Code, 1860, besides Section 69 of the Indian Stamp Act, 1899, registered at Police Station Zirakpur, District SAS Nagar.
Learned counsel for the petitioner contends that it is alleged that old stamp papers were recovered from Harish Kumar Arora some of which were allegedly purchased from the petitioner. The allegations are that the stamp papers were sold by making back dated entries. He, however, contends that the petitioner's licence has already been cancelled in 2019 and the petitioner has not sold any stamp papers thereafter. He is not involved in any other criminal case.
This Court, by the order dated 16.11.2021, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of his arrest, he was to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from SI Arshdeep Singh, contends that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the order dated 16.11.2021 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.