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Judgment
13 paragraphs · 192 wordsThe petitioners are seeking anticipatory bail in FIR No.58 dated 26.10.2017, under Section 306 IPC, registered at Police Station Kotli Surat Mallian,
District Batala.
Learned counsel for the petitioners contends that the petitioners, who are brother and father of husband of the deceased, were residing separately.
A coordinate Bench of this Court vide order dated 19.02.2018, had directed the petitioners to appear before the Investigating Officer and join the
investigation and in the event of their arrest, they were 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, on instructions from ASI Shamsher Singh, states that the petitioners have joined the investigation and are not required for
custodial interrogation.
In view of the submissions of learned counsel for the petitioners and keeping in view the fact that the petitioners have joined investigation, the order
dated 19.02.2018 granting interim bail to the petitioners is made absolute.
However, the petitioners shall abide by the conditions stipulated under Section 438(2) Cr.P.C. They shall also join investigation as and when called
upon to do so.
The petition stands disposed of.