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Judgment
7 paragraphs · 154 wordsRajesh Bhardwaj, J
Prayer in the present petition is for grant of anticipatory bail to the petitioner in case FIR No.412 dated 26.10.2024, under Sections 381, 406, 420 of IPC, 1980, registered at Police Station Sector-27, District Sonipat.
Vide order dated 27.03.2026, the petitioner was directed to join investigation.
Learned counsel for the petitioner has submitted that in pursuance to the order passed by this Court, the petitioner has joined the investigation and as such her interim bail may be made absolute.
Learned State counsel, on instructions, has stated that petitioner has joined the investigation and she is no more required for further investigation.
Learned counsel for the complainant has opposed the submissions made by learned counsel for the petitioner.
In view of the above, interim order dated 27.03.2026 is made absolute subject to compliance of conditions as envisaged under Section 482(2) of BNSS, 2023. Petition stands allowed.