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Judgment
9 paragraphs · 161 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through video conferencing. Through the instant petition, the petitioner seeks anticipatory bail in case FIR No. 166 dated
24.07.2021, registered under Sections 420, 406, 467, 468, 471 and 120-B IPC, at Police Station Bass, District Hisar.
Vide order dated 20.12.2021 the petitioner was granted ad -interim bail and was directed to join the investigation.
Learned counsel for the petitioner states that pursuant to the order dated 20.12.2021, passed by this Court, the petitioner has joined the investigation.
Learned State counsel, on instructions from ASI Dharampal, submits that the petitioner has joined investigation and is no more required for any further
investigation.
In view of the above facts, but without commenting on the merits of the case, the present petition is allowed and the order dated 20.12.2021 granting
interim bail to the petitioner is made absolute, subject to the conditions laid down in Section 438 (2) of the Code of Criminal Procedure.