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Judgment
14 paragraphs · 183 wordsAnoop Chitkara, J
FIR No.
Dated
Police Station
Sections
226
11.10.2021
Canal Colony, Bathinda, District Bathinda
302, 120-B IPC
The petitioner apprehending arrest in the FIR captioned above had come up before this Court under Section 438 Cr.P.C seeking anticipatory bail. This court had granted interim protection subject to the petitioner joining the investigation.
The status report reveals that although the petitioner’s joined the investigation but is not fully co-operating.
The status report further reveals that as per the Chemical Examiner’s report, no poison was detected in pathological exhibits.
Without commenting on the case's merits, in the facts and circumstances peculiar to this case, the interim order granting bail is made absolute subject to the petitioner fully co-operating the investigator and complying with the terms and the conditions of interim order. If the victim(s) notice any violation of this order, they may inform the SHO of the concerned police station, the trial court, or even this court, and on this ground alone, the bail may be cancelled.
Petition allowed in aforesaid terms. All pending applications, if any, stand disposed.