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Judgment
7 paragraphs · 103 wordsAvneesh Jhingan, J
This petition is filed for grant of anticipatory bail in case of FIR No.200 dated 19.10.2021, under Section 420 IPC, registered at Police Station City Gurdaspur, District Gurdaspur.
Vide order dated 18.2.2022, the petitioner was granted interim anticipatory bail subject to joining investigation.
Learned State counsel on instructions from ASI Harjinder Singh submits that the petitioner has joined investigation and his custody is not required.
In view of statement made by learned State counsel, the interim anticipatory bail granted is made absolute.
Disposed of accordingly.
Since the main case has been decided, the pending application, if any is rendered infructuous.