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Judgment
4 paragraphs · 225 wordsGirish Kathpalia, J
The accused/applicant seeks anticipatory bail in case E-FIR No.80039019/2025 for offence under Section 305 BNS registered at PS Swaroop Nagar. Broadly speaking the allegation against the accused/ applicant is that he committed theft of Rs.5,30,000/-. It appears that the accused/applicant and his mother also gave an interview to a channel on Youtube.
Against the above backdrop, learned APP after examining the investigation file and discussing with the Investigating Officer HC Anil Kumar submits that they have no objection to grant of anticipatory bail provided the accused/applicant joins investigation and hands over his mobile phone for examination. Learned counsel for accused/applicant is not averse to this.
Considering the above circumstances, the application is allowed and it is directed that in the event of his arrest, the accused/applicant be released on bail subject to his furnishing personal bond in the sum of Rs. 10,000/-with one surety in the like amount to the satisfaction of the Investigating Officer/SHO. The accused/applicant shall join investigation as and when directed by the Investigating Officer in writing. The accused/applicant shall handover his mobile phone to the Investigating Officer as and when directed by him. It is also directed that in his notice calling upon the accused/applicant to join investigation, the Investigating Officer shall specify the time during which the accused/applicant is required to appear before him.