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Judgment
8 paragraphs · 141 wordsAshutosh Mohunta, J.—The Petitioner along with the other co-accused are alleged to have taken Rs. 9 lakhs from the complaint for sending
him to Canada. Out of this amount, Rs. 4,80,000/- was paid to the petitioner Karamjit Singh and Balwinder Singh. Learned Counsel submits that
the co-accused Karamjit Singh had already been granted bail by the trial Court.
Counsel for State that Karamjit Singh was granted regular bail and that Balwinder Singh has been granted interim anticipatory bail.
In view of the fact that another co-accused Karamjit Singh has already been granted bail and the second co-accused Balwinder Singh has also
been grant anticipator bail, I grant anticipatory bail to the petitioner. He shall, however, join investigation as and when called by the Police and shall
also abide by the conditions laid down u/s 438(2) Cr. P.C.
Petition granted.