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Judgment
26 paragraphs · 234 wordsThe petitioner is seeking anticipatory bail in FIR
No.478 dated 17.09.2017 under Sections 420 / 467 / 468 / 471 /
120-B IPC, registered at Police Station Shahabad, District
Kurukshetra.
Learned counsel for the petitioner contends that
petitioner is not named in the FIR and he has been arraigned as
an accused, as he is the attesting witness to the sale deed. He
further states that petitioner is Lambardar of the village and had
attested the sale deed, on the basis of Aadhaar Cards produced
by the other accused, namely Jitender and Bijender, whereon the
photograph of Bijender had been affixed instead of Dhoom Singh.
This Court, by the order dated 08.11.2017, had
directed the petitioner to join investigation and in the event of his
arrest, he was ordered to be released on ad-interim bail to the
satisfaction of Arresting/Investigating Officer, subject to the
conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI
Balbir Singh, states that in pursuance to the order dated
08.11.2017, the petitioner has joined investigation and is not
required for custodial interrogation.
In view of the above and without expressing any
opinion on the merits of case, the order dated 08.11.2017,
granting ad-interim bail to the petitioner, is hereby made
absolute. However, the petitioner shall abide by the conditions
envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.