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Judgment
21 paragraphs · 317 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through video conferencing.
Through this petition, the petitioner seeks anticipatory bail in case FIR No.246 dated 29.12.2019, registered under Sections 420, 467, 468, 471, 120B
IPC at Police station Sadar Patiala, District Patiala.
This Court, on 15.10.2020, passed the following order:
“Case is taken up for hearing through video conferencing.
Learned counsel for the petitioner submits that though the petitioner was granted ad interim pre-arrest bail on 18.03.2020, but she could not join the
investigation due to Covid-19 pandemic and minor child in her lap. He prays that one more opportunity be granted to the petitioner to join the
investigation.
Learned State counsel submits that despite the several opportunities, the petitioner has not joined the investigation for the reasons best known to her.
Since the petitioner was granted ad interim pre-arrest bail way back on 18.03.2020, but she has failed to join the investigation, this Court deems it fit
that one more opportunity be granted to the petitioner to join the investigation, subject to payment of some costs.
Adjourned to 21.01.2021.
Interim order to continue. In the meantime, the petitioner is directed to join the investigation and deposit the costs of Rs.10,000/- with the Bar
Association of this Court forthwith.â€
Learned counsel for the petitioner submits that in compliance of the order dated 15.10.2020 passed by this Court, the petitioner has joined the
investigation and has also deposited the amount of Rs.10,000/- with the Bar Association of this Court.
Learned State counsel, on instructions from A.S.I. Sarabjit Singh, submits that the petitioner has joined the investigation and is not required for any
further investigation.
In view of the above, without commenting on the merits of the case, the present petition is allowed and the order dated 15.10.2020 granting interim bail
to the petitioner, is made absolute, subject to the conditions laid down in Section 438 (2) Cr.P.C.