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Judgment
8 paragraphs · 234 wordsAnupinder Singh Grewal, J
The petitioners are seeking anticipatory bail in FIR No.8 dated 29.01.2019, under Sections 420, 465, 467, 468, 471 and 120-B IPC, registered at Police Station City Zira, District Ferozepur.
Learned counsel for the petitioners contends that there is a delay of over 02 years in lodging the FIR wherein it is stated that the petitioners have obtained a loan by furnishing inaccurate documents. He further contends that the matter has now been settled with the bank and the petitioners are returning the loan amount in terms of the settlement.
This Court, by order dated 25.09.2019, had directed the petitioners to appear before the Investigating/Arresting Officer and join the investigation and in the event of their arrest, they were 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 Gurdip Singh, states that the petitioners have joined investigation and are not required for custodial interrogation.
In view of the submissions of learned counsel for the petitioners and the petitioners having joined investigation and not required for custodial interrogation, the order dated 25.09.2019 granting interim bail to the petitioners is made absolute.
However, the petitioners shall abide by the conditions stipulated under Section 438(2) Cr.P.C. They shall also join investigation as and when called upon to do so.
The petition stands disposed of.