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Judgment
12 paragraphs · 178 wordsThe petitioner prays for grant of anticipatory bail in FIR No. 55 dated 06.05.2018, registered under Section 61(1) of the Punjab Excise Act, 1914 at
Police Station City Budhlada, District Mansa.
The operative part of the order dated 29.05.2018, vide which petitioner has been granted interim bail, is reproduced below:
“Counsel for the petitioner submits that as per the allegation in the FIR, recovery is already effected from the spot and petitioner is not involved in
any other case.
Notice of motion for 27.09.2018. â€
Learned counsel for the petitioner submits that petitioner, in pursuance to the order dated 29.05.2018, has already appeared before the
SHO/Investigating Officer and has joined the investigation.
Learned counsel for the State, on instructions from ASI Janta Singh, has not disputed the factual position and submits that petitioner has joined the
investigation and is no more required for any further investigation.
In view of the above, the petition is allowed and the interim bail granted to petitioner, vide order dated 29.05.2018, is made absolute subject to the
conditions envisaged under Section 438(2) Cr.P.C.