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Judgment
12 paragraphs · 208 words(1.) In the instant petition, petitioner is seeking anticipatory bail under the provisions of Section 438 Cr.P.C. in FIR No.345 dated 03.06.2018 under
Sections (379-B deleted) (323 added later on) 452/506/34 IPC, registered at Police Station Samalakha, District Panipat.
(2.) This Court vide order dated 27.07.2018 had directed the petitioner to join investigation and in the event of arrest by the Investigating/Arresting
Officer, petitioner was ordered to be released on interim bail on his furnishing bail bonds to the satisfaction of the Investigating/Arresting Officer.
(3.) Learned State counsel, on instructions from ASI Satish Kumar, submitted that in pursuance to the order dated 27.07.2018 petitioner appeared
before the Investigating/Arresting Officer and joined the investigation on 15.10.2018. It is further submitted that petitioner is not required for custodial
interrogation in the present case.
(4.) In view of these facts and circumstances, without expressing any opinion on the merits of case, the order dated 27.07.2018, granting interim bail to
the petitioner, is hereby made absolute. Petitioner shall remain bound by the conditions as envisaged in Section 438 (2) of Cr.P.C.
(5.) The petitioner shall not in any way indulge in any criminal activities and he shall not influence the witnesses or otherwise interfere with the fair
trial.
(6.) Petition stands allowed.