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Judgment
16 paragraphs · 247 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No. 16 dated 01.02.2020, under Sections 376, 328 and 506 of the Indian Penal Code, 1860, registered
at Police Station Mohkampura, District Amritsar.
Learned counsel for the petitioner contends that the petitioner and the complainant were in a relationship, which was called off after the petitioner,
who was 29 years of age and unmarried, had learnt that the complainant was a 42 years old lady with two grown up children. When the petitioner had
got engaged to another lady and had put the engagement status on his facebook profile in January, 2020, the complainant had filed the FIR in
February, 2020, after a delay of eight months.
This Court, by the order dated 23.11.2020, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the
event of his arrest, he was ordered 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, upon instructions from ASI Gurjinder Singh, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the order dated 23.11.2020 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.