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Judgment
Anupinder Singh Grewal, J
The petitioner is seeking anticipatory bail in FIR No.5 dated 10.01.2021, under Section 295-A IPC, registered at Police Station Dugri, District Ludhiana.
Learned counsel for the petitioner contends that it is alleged that the petitioner had uttered derogatory words under the influence of intoxication. He, however, contends that the petitioner, who is 63 year old retired police officer, had tendered his unconditional apology on the next morning itself and paid obeisance in the temple seeking forgiveness.
This Court, by the order dated 10.09.2021, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, on instructions from ASI Balbir Singh, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the order dated 10.09.2021 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.