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Judgment
15 paragraphs · 272 wordsRaj Mohan Singh, J
The case has been taken up for hearing through video conferencing.
The petitioners seek grant of anticipatory bail in case bearing FIR No.99 dated 25.07.2020, registered under Section 21 of the Mines and Minerals
(Development and Regulation) Act, 1957 and Section 379 IPC at Police Station Village Meharban, District Police Commissionerate, Ludhiana.
Vide order dated 15.10.2020 interim order was passed in favour of the petitioners.
Learned counsel for the petitioners submitted that in view of affidavit/undertaking filed, there is no repetition of offence on the part of the petitioners.
Learned State counsel on instructions from HC Sanjiv Kumar submitted that the petitioners have joined the investigation to the entire satisfaction of
the Investigating Officer and they are not required in any further investigation of the case.
In view of aforesaid, the present petition is allowed. Petitioners are again directed to appear before the SHO/Investigating Officer to join investigation
on 22.12.2020 and in the event of their arrest, they shall be released on anticipatory bail on their furnishing bail bonds to the satisfaction of
SHO/Investigating Agency subject to the following conditions as envisaged under Section 438(2) Cr.P.C:-
i) that the petitioner(s) shall make himself available for interrogation before the Investigating Officer as and when required;
ii) that the petitioner(s) shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so
as to dissuade him from disclosing such facts to the Court or to any police officer;
iii) that the petitioner(s) shall not leave the country, without prior permission of the Court and shall surrender his passport, if any.