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Judgment
15 paragraphs · 230 wordsArvind Singh Sangwan, J
The petitioner prays for grant of anticipatory bail in FIR No.102 dated 03.07.2020, registered under Sections 304-B, 149 IPC at Police Station Dakha,
Ludhiana, District Ludhiana.
The operative part of the order dated 02.09.2020, vide which interim anticipatory bail has been granted to the petitioner, is reproduced as under:-
“....Learned counsel for the petitioner at the very
outset submits that Monika Jain, Poonam Garg (sister-in-law of the deceased) and Parveen Kumar (brother-in-law of the deceased) respectively had
already been granted anticipatory bail by this Court, vide orders dated 13.08.2020, 21.08.2020 and 26.08.2020 (Annexures P-3 to P-5) on the ground
that they were not staying in the house of the deceased. Learned counsel for the petitioner submits that the petitioner was also not staying in the
 Notice of motion for 23.11.2020....â€
Counsel for the petitioner has submitted that, in pursuance to the order dated 02.09.2020, the petitioner has appeared before the Investigating Officer
and has joined the investigation.
Counsel for the State assisted by counsel for the complainant and on instructions from the Investigating Officer, has not disputed the aforesaid fact
and submits that the petitioner is no more required for further investigation.
In view of the above, this petition is allowed and the interim bail granted to the petitioner vide order dated 02.09.2020 is made absolute subject to the
conditions envisaged under Section 438(2) Cr.P.C.