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Judgment
8 paragraphs · 120 wordsThe petitioner has preferred the instant petition under Section 438 Cr.P.C., for grant of anticipatory bail in case FIR No.181 dated 17.07.2018,
registered under Section 506 of the Indian Penal Code at Police Station Ateli, District Mahendergarh.
Learned State counsel has stated that the petitioner has joined the investigation; nothing is to be recovered from him and he is no more required for
custodial interrogation.
In the circumstances, without going into the merits of the case, I do not deem it appropriate to deny the concession of anticipatory bail to the petitioner
in the present case. Ordered accordingly.
Resultantly, the interim order dated 10.09.2018 is made absolute subject to the conditions as envisaged under Section 438(2) Cr.P.C.
Petition stands allowed.