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Judgment
4 paragraphs · 198 wordsAjay Mohan Goel, J
By way of this petition filed, under Section 438 of the Code of Criminal Procedure, the petitioner has approached this Court for grant of anticipatory bail in case FIR No.119, dated 19.08.2020, under Section 420 of the Indian Penal Code, registered at Police Station, Rampur Bushahr, District Shimla.
This matter was earlier listed on 28.08.2020, when the case was ordered to be listed for today, i.e., 16.09.2020 and it was directed that in event of arrest of the petitioner, he shall be released on bail, inter alia, subject to his furnishing bail bond to the tune of Rs.25,000/- with one surety in the like amount to the satisfaction of the Arresting Officer and making himself available for the purpose of investigation before the Investigating Officer on 29.08.2020, at 11:30 a.m. and thereafter, as and when directed by the Investigating Officer.
Today, learned Additional Advocate General has informed the Court that as per his instructions, the petitioner has not joined the investigation. In this view of the matter, as the petitioner has not abided by the conditions so imposed upon him by this Court while granting anticipatory bail, this petition is dismissed.