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Judgment
4 paragraphs · 127 wordsAlok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 354, dated 07.07.2010, under Sections 147, 148, 323, 325, 326, 506 IPC, registered at Police Station Nuh.
Learned Counsel for the Petitioner states that the Petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 11.10.2010 and he has joined investigation.
Learned Deputy Advocate General, Haryana, on instructions from ASI Shish Ram, who is present in person, states that the Petitioner has joined investigation.
Considering totality of the facts and circumstances of the case, present petition is allowed. Order dated 11.10.2010 is made absolute, subject to the limitations provided u/s 438(2) of the Code. Petitioner-accused shall participate in the investigation as and when he is required.