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Judgment
8 paragraphs · 117 wordsLeave granted.
Heard learned Counsel for the parties to the lis.
This Court, while issuing notice on 09.01.2012, passed the following order:
We have heard learned Counsel for the Petitioner.
Issue notice returnable within six weeks.
In the meantime, no coercive action shall be taken against the Petitioner.
Having perused the records and in view of the peculiar facts and circumstances of the case, we are of the considered opinion that our aforesaid order dated 09.01.2012 be made absolute and is made absolute, with a further direction that the Appellant shall abide by the conditions as stipulated u/s 438 of the Code of Criminal Procedure, 1973.
The Criminal Appeal is disposed of accordingly.