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Judgment
8 paragraphs · 127 wordsFateh Deep Singh, J.
Learned State Counsel, on instructions from ASI Bhupinder Singh, PS Ghuman, District Gurdaspur submits that the petitioner has since joined the
investigation and is no longer required for further investigation and nothing is to be recovered from him and that he has no objection if the interim order
is made absolute.
In the light of the statement made by learned State counsel, the interim bail granted to the petitioner vide order dated 3.7.2018 is made absolute till
submission of report under Section 173 Cr.P.C. (challan).The petitioner shall abide by the conditions laid down in Section 438(2) Cr.P.C. Thereafter,
petitioner will be permitted to furnish regular bail bonds to the satisfaction of the trial Court.
With these observations, the present petition stands disposed off.