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Judgment
7 paragraphs · 152 wordsSabina, J.—This petition has been filed u/s 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 56 dated 20.4.2009, under Sections 379/411 of the Indian Penal Code registered at Police Station Sadar Kapurthala.
At the time of issuance of notice of motion on 29.9.2010, the following order was passed:
Notice of motion for 15.11.2010.
In the meantime, the Petitioner is directed to surrender before the trial Court, the trial Court shall release the Petitioner on interim bail subject to its Criminal Misc. No. M-28809 of 2010 (O&M -2-satisfaction.
Learned Counsel for the Petitioner has submitted that in terms of the above order, the Petitioner has surrendered before the trial Court and has furnished interim bail.
Accordingly, the interim bail furnished by the Petitioner before the trial Court, in terms of order reproduced above, is made absolute.
Petition stands disposed of accordingly.