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Judgment
FIR No.,Dated,Police Station,Sections
185,03.11.2021,"Kot Ise Khan, District
Moga","307, 336, 427, 506, 148,
149 of IPC, 1860 and
Section 25 of Arms Act,
1959
The petitioner shall surrender all weapons, firearms, ammunition, if any, along with the arms license to the concerned authority before the next",,,
date and inform the Investigator about the compliance. However, subject to the Indian Arms Act, 1959, the petitioner shall be entitled to renew and",,,
take it back in case of acquittal in this case.,,,
The petitioner shall, under no circumstances, contact, call, text, remarks, stalk, stare, make any gestures, show or express any unusual or",,,
inappropriate, verbal or otherwise objectionable behavior, to or in front of the victim, either physically or through any other mode, or roam around the",,,
victim's home, and shall also stay away 1 km. from the house of the victim till the recording of statement of the victim.",,,
There would be no need for a certified copy of this order for furnishing bonds. Any Advocate for the petitioners can download this order along,,,
with the case status from the official web page of this Court and attest it to be a true copy. The Prosecutor shall also verify the downloaded copy by,,,
comparing it from the official web page. In case the attesting officer or the Court wants to verify the authenticity, such an officer can also verify its",,,
authenticity and may download and use the downloaded copy for attesting bonds.,,,
Petition ALLOWED.,,,