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Judgment
9 paragraphs · 245 wordsAnupinder Singh Grewal, J
The petitioner is seeking anticipatory bail in FIR No. 115 dated 28.09.2020, under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code, 1860, registered at Police Station Shambu, District Patiala.
Learned counsel for the petitioner contends that it is alleged in the FIR that the petitioner had entered into an agreement to sell 'bara' land, which was jointly owned by the petitioner's son and his uncles including the complainant. He, however, contends that only agreement is alleged to have been entered, but there is no sale deed and no change in the possession. The land continues to be in joint possession of the co-sharers. The petitioner is not involved in any other case.
This Court, by order dated 01.09.2021 had directed the petitioner to appear before the Investigating Officer and join investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to ---------
satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI Hardev Singh, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 01.09.2021 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.