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Judgment
20 paragraphs · 332 wordsArvind Singh Sangwan, J
The petitioner prays for grant of anticipatory bail in FIR No.RCCHG0512019S0003 dated 02.02.2019, registered under Section 326-A IPC (Sections
120-B, 341, 201 IPC and 7 of the Prevention of Corruption Act added later) at Police Station CBI, SCB, Chandigarh.
The operative part of the order dated 19.05.2020, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-
“....The petitioner is one of the accused in FIR No.
RCCHG0512019S0003 dated 02.02.2019 on the file of Police Station CBI, SCB CHG, District Chandigarh, registered under Sections 326-A, 120-B,
341 and 201 IPC along with Section 7 of the Prevention of Corruption Act, 1988. He presently seeks grant of anticipatory bail.
Notice of motion returnable on 10.07.2020.
This Court is informed that the co-accused of the petitioner have been granted relief by this Court, vide common order dated 05.03.2020 passed in
CRM-M-9654-2020 and CRM-M-9670-2020.
For reasons alike as were mentioned in the aforestated common order and in terms thereof, the petitioner would also be entitled to similar protection.
The petitioner is accordingly directed to appear before the trial Court within 10 days from today and upon his doing so, the trial Court/Duty Magistrate
is directed to release the petitioner on interim bail subject to his furnishing bail/surety bonds to the trial Court's satisfaction. This order shall however be
subject to the condition that the petitioner would not challenge the summoning order and would face the trial....â€
Counsel for the petitioner has submitted that, in pursuance to the order dated 19.05.2020, the petitioner has appeared before the
Investigating Officer and has joined the investigation.
Counsel for the respondent â€" CBI, on instructions from the Investigating Officer, has not disputed the aforesaid fact and submits that the petitioner
is no more required for further investigation.
In view of the above, this petition is allowed and the interim bail granted to the petitioner vide order dated 19.05.2020 is made absolute subject to the
conditions envisaged under Section 438(2) Cr.P.C.