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Judgment
11 paragraphs · 178 wordsThe petitioners have filed the present petition under Section 438 Cr.P.C. seeking anticipatory bail in the event of their arrest in FIR No.364 dated
07.05.2018 under Sections 148, 149, 323, 332, 353, 427 and 506 IPC registered at Police Station Karnal Civil Lines, District Karnal.
Learned counsel for the petitioners states that pursuant to the order dated 13.06.2018 passed by this Court, the petitioners have joined the
investigation.
On the other hand, learned State counsel, on instructions from HC Rajesh Kumar, does not dispute the aforesaid fact and states that the custodial
interrogation of the petitioners is no more required at this stage.
I have heard learned counsel for the parties.
Since the petitioners have joined the investigation and their custodial interrogation is no more required, the present petition is allowed and the interim
bail granted to the petitioners vide order dated 13.06.2018 is made absolute.
However, if required, the petitioner shall continue to join investigation as and when required to do so and shall abide by the terms and conditions, as
laid down under Section 438(2) Cr.P.C.