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Judgment
Jyotsna Rewal Dua, J
According to the status report, pursuant to the interim protection granted to the petitioner vide order dated 28.9.2020, he has joined the investigation on 9th and 10th October, 2020. Learned Additional Advocate General submits that the investigating agency though does not require custodial interrogation of the petitioner, however, petitioner be directed to continue to join and cooperate with the investigating agency. Therefore, the interim bail to the petitioner granted vide order dated 28.9.2020 is made absolute subject to the following conditions:
(i) The petitioner shall continue to join the investigation of the case as and when called for by the Investigating Officer in accordance with law and shall cooperate with the Investigating Agency.
(ii) The petitioner shall not tamper with the evidence or hamper the investigation in any manner whatsoever:
(iii) The petitioner shall not contact the complainant, threaten or browbeat him/her or to use any pressure tactics in any manner whatsoever.
(iv) The petitioner shall not leave India without informing the investigation officer.
(v) In case of launching of prosecution, petitioner shall attend the trial on every hearing, unless exempted in accordance with law.
(vi) The petitioner shall not make any inducement, threat or promise, directly or indirectly, to the Investigating Officer or any person acquainted with the facts of the case to dissuade him/her from disclosing such facts to the Court or any Police Officer;
(vii) The petitioner shall inform the Station House Officer of the concerned Police Station about their place of residence during bail and trial. Any change in the same shall also be communicated within two weeks thereafter. Petitioners shall furnish furnish details of their Aadhar Card, Telephone Number, E-mail, PAN Card, Bank Account Number, if any.
In case of violation of any of the terms & conditions of the bail, respondent-State shall be at liberty to move appropriate application for cancellation of the bail. It is made clear that observations made above are only for the purpose of adjudication of instant bail petition and shall not be construed as an opinion on the merits of the matter.
With the aforesaid observations, the present petition is disposed of, so also the pending miscellaneous applications, if any.
Copy of this judgment duly authenticated by the Secretary be supplied to learned counsel for the parties, if so requested.