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Judgment
3 paragraphs · 95 wordsAmol Rattan Singh, J
None for the petitioner again today, with him also not having appeared on 08.07.2022. However, learned State counsel, on instructions from H.C. Harpreet Singh, submits that the petitioner having joined the investigation his custodial interrogation is not required.
In view of the above, keeping in view also the ratio of the judgment of the Supreme Court in M.C. Abraham vs. State of Maharashtra, (2003) 2 SCC 649, this petition is disposed of, with the order dated 25.01.2022 admitting the petitioner to interim bail, made absolute on the same terms and conditions.