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Judgment
4 paragraphs · 130 wordsAlok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 149, dated 15.09.2010, under Sections 420, 465, 471, 467, 468, 120B IPC, registered at Police Station Sadar, Ferozepur.
Learned Counsel for the Petitioner states that the Petitioner has been enlarged on bail pursuant to the directions issued by this Court dated 30.11.2010 and he has joined the investigation.
Learned Assistant Advocate General, Punjab, on the instructions from HC Narender Singh, who is present in person states that the Petitioner has joined the investigation.
Considering totality of the facts and circumstances of the case, present petition is allowed. Order dated 30.11.2010 is made absolute, subject to the limitations provided u/s 438(2) of the Code. Petitioner-accused shall participate in the investigation as and he is required.