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Judgment
22 paragraphs · 243 wordsBy filing the present petition under Section 438 of the
Code of Criminal Procedure, the petitioner has sought anticipatory
bail in FIR No.19 dated 09.04.2016, registered under Section 498-A
of IPC and Section 4 of Dowry Prohibition Act, at Police Station
Ghanie Ke Bangar, District Batala.
On 24.05.2016, this Court had passed the following
order:-
"On oral request, the petitioner is permitted to implead the complainant as respondent-party. Amended memo of parties be filed and thereafter notice of motion be issued, returnable for 09.08.2016. In the meanwhile, the petitioner is directed to join the
investigation and if he is sought to be arrested, he shall be released on bail to the satisfaction of the arresting/investigating officer subject to the conditions laid down in section 438 sub section 2 clauses (i)(ii) and (iii) of the Code of Criminal Procedure."
It is contended that in pursuance of the order dated
24.05.2016, the petitioner has joined the investigation. He further
states that there are chances of amicable settlement between the
parties.
The learned State counsel, on instructions submits that
the petitioner has joined the investigation and he is not required for
custodial interrogation.
In view of the above, without expressing any opinion on
the merits of the case, the interim bail granted by this Court vide
order dated 24.05.2016, is made absolute, subject to furnishing bail
bonds/surety bonds to the satisfaction of learned Chief Judicial
Magistrate/Duty Magistrate, concerned.
The petition stands allowed.