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Judgment
4 paragraphs · 140 wordsAlok Singh, J.—This is an application seeking anticipatory bail in case FIR No. 46, dated 23.03.2010, under Sections 420, 466, 468, 471, 120B of the Indian Penal Code, registered at Police Station Qadian, District Gurdaspur.
This Court vide order dated 28.05.2010, has stayed the arrest of the Petitioner.
Learned Assistant Advocate General, Punjab, on the instructions from HC Gurpreet Singh, states that Petitioner has joined the investigation and custodial interrogation of the Petitioner is not required.
Considering totality of the facts and circumstances of the case, present petition is allowed. It is directed that in the event of arrest of the Petitioner, he shall be released on bail to the satisfaction of the Arresting Officer, subject to the conditions provided u/s 438(2) of the Code. Petitioner shall participate in the investigation as and when he is required.