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Judgment
6 paragraphs · 150 wordsSabina, J.—This petition has been filed u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 409 dated 15.09.2010, under Sections 323/498A/506/34 of the Indian Penal Code at Police Station City Fatehabad.
While issuing notice of motion, the following order was passed by this Court on 04.10.2010:
Notice of motion for 23.11.2010.
In the meantime, in the event of arrest, the Petitioner be admitted to interim bail subject to the satisfaction of the Arresting Officer. She shall abide by the conditions envisaged u/s 438(2) of the Code of Criminal Procedure.
Learned State counsel, on instructions from ASI Raj Kumar, has submitted that the Petitioner has joined investigation in terms of the order reproduced above.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed and the order granting interim bail dated 04.10.2010 is made absolute.