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Judgment
17 paragraphs · 235 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No.102 dated 27.08.2020, under Sections 34, 406, 420 IPC, registered at Police Station Sadar Panipat,
District Panipat.
On 16.09.2020, a Coordinate Bench of this Court had passed the following order:-
'INTER ALIA contends that civil suit between the parties is already pending and the present FIR is only a counter-blast to the same. Notice of motion
for 08.12.2020.
In the meanwhile, petitioner will join investigation before the Investigating Officer. In the event of his arrest, the Arresting Officer would admit him to
interim bail in the present case till the next date of hearing on his furnishing adequate bail and surety bonds to his satisfaction. The petitioner is also
directed to abide by all the conditions as envisaged under Section 438(2) Cr.P.C.'
Learned State counsel, upon instructions from SI Pawan Kumar, states that the petitioner has joined investigation.
Learned counsel for the complainant states that in view of serious allegations, the petitioner is not entitled to the concession of anticipatory bail.
In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 16.09.2020 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.