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Judgment
4 paragraphs · 139 wordsApplication for impleadment/intervention is rejected.
Leave granted.
This appeal is filed against the judgment and order dated 16.09.2011 passed in anticipatory bail application by the High Court of Punjab & Haryana at Chandigarh in Criminal Miscellaneous No. M-26433 of 2011. The High Court has rejected the application for anticipatory bail.
This Court, on 31.10.2011, while issuing notice, has ordered for release of the Appellant on his furnishing the personal bond of Rs. 20,000/- with one surety in the like amount to the satisfaction of the Investigating Officer, subject to the condition that he will join the investigation as and when required and shall abide by the provisions of Section 438(2) of the Code of Criminal Procedure. In our opinion, the aforesaid order should be made absolute and is made absolute. Appeal is disposed of accordingly.