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Judgment
Alok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 346 dated 22.6.2010 under Sections 323/324/307/34 of the Indian Penal Code at Police Station Assandh, District Karnal.
This Court vide order dated 14.12.2010 has directed to release the Petitioner on interim bail.
Learned Counsel for the Petitioner states that Petitioner has already been released on bail and the Petitioner has joined the investigation and shall join the investigation as and when he is asked to do so by the Investigating Officer.
Ms. Preeti Chaudhary, learned Assistant Advocate General, Haryana, on instructions of ASI Lehna Singh, who is present personally in Court, has stated that Petitioner is co-operating in the investigation and custodial interrogation of the Petitioner is not required at this stage.
Considering totality of the facts and circumstances of the case, petition is allowed. Order dated 14.12.2010 is made absolute, subject to the conditions mentioned u/s 438(2) Code of Criminal Procedure However, it is clarified that Petitioner shall keep on co-operating in the investigation and if he fails to do so Investigating Officer shall be at liberty to get the bail cancelled.