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Judgment
23 paragraphs · 195 wordsThe petitioner is seeking anticipatory bail in FIR
No.274 dated 22.05.2017 under Sections 65 / 66 / 67 of
Information and Technology Act, 2000 ( Sections 153-A / 295-A
IPC added later on) , registered at Police Station City Sonepat,
District Sonepat.
Learned counsel for the petitioner contends that the
petitioner has apologized for posting the questionable material on
facebook and the matter has been compromised.
This Court, by the order dated 27.09.2017 had
directed the petitioner to join investigation and in the event of his
arrest, he was ordered to be released on ad-interim bail to the
satisfaction of Arresting/Investigating Officer, subject to the
conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI
Ravinder Singh, states that in pursuance to the order dated
27.09.2017 the petitioner has joined investigation and is not
required for custodial interrogation.
In view of the above and without expressing any
opinion on the merits of case, the order dated 27.09.2017,
granting ad-interim bail to the petitioner, is hereby made
absolute. However, the petitioner shall abide by the conditions
envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.