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Judgment
5 paragraphs · 193 wordsDespite service is complete on the respondents, no one appears for them. We have heard the learned counsel for the petitioner and considered the matter.
Leave granted.
After going into all the materials placed and the grievance expressed, we are inclined to consider the claim of the appellant. Therefore, we direct that in the event of arrest of the appellant in connection with FIR No.221 dated 1st November, 2016 registered at P.S. Patran, District Patiala, Punjab, he shall be released on bail to the satisfaction of the Arresting Authority. The accused appellant shall cooperate with the investigation at all further stages as may be required and in the event there is any failure on the part of the appellant to so cooperate, it will be open for the prosecution to seek cancellation of the anticipatory bail granted by the present order. We also make it clear that it will be open to the Arresting Authority to impose such condition(s) as may be considered fit and appropriate.
The Arresting Authority is free to impose appropriate conditions as he deems fit.
The appeal is disposed of in the above terms.