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Judgment
7 paragraphs · 119 wordsLeave granted.
We have heard Learned Counsel for the parties to the lis.
Vide Order dated 05.12.2012, while issuing notice, this Court has ordered that:
In the meanwhile, it is directed that the Petitioner shall not be arrested till further orders.
In the facts and circumstances of the case and having gone through the records of the case, we are of the opinion that the order dated 05.12.2012 be made absolute and is made absolute with a further direction that the Appellant will join the investigation as and when required by the police and will not tamper with evidence or hamper the investigation in any manner.
The Criminal Appeal is allowed accordingly.
Ordered accordingly.