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Judgment
16 paragraphs · 239 wordsAnupinder Singh Grewal, J
Heard through video conferencing.   Â
The petitioner is seeking anticipatory bail in FIR No. 10 dated 12.01.2020, under Section 379-B of the Indian Penal Code, 1860, registered at Police
Station City Khanna, District Ludhiana.
Learned counsel for the petitioner contends that there is a delay of 21 days in registering the FIR wherein it is alleged that the petitioner along with co-
accused had snatched gold bangles and finger rings from the complainant by engaging her in conversation. He also contends that the petitioner is a 45
years old lady and is not involved in any other criminal case.
This Court, by the order dated 03.11.2020, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the
event of her arrest, she was ordered 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 ASI Sukhjinder Singh, states that although the petitioner has joined investigation but recovery is yet to
be effected from him.
In view of the above and the petitioner having joined investigation, the order dated 03.11.2020 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. She shall also join investigation as and when called upon
to do so.
The petition stands disposed of.