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Judgment
6 paragraphs · 154 wordsSabina, J.—Petitioner has filed this petition u/s 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in FIR No. 18 dated 11.2.2013 u/s 498A, 406 f the Indian Penal Code, 1860, registered at Police Station City Jalalabad, District Fazilka. While issuing notice of motion, following order was passed by this Court on 05.4.2013:--
Notice of motion for 23.4.2013.
List along with CRM-M No. 9690 of 2013.
In the meantime, in the event of arrest, petitioner be admitted to interim bail subject to the satisfaction of the Arresting Officer. He shall abide by the conditions envisaged u/s 438(2) of the Code of Criminal Procedure, 1973.
Learned State counsel, who is assisted by Assistant Sub Inspector Laljit Singh, has submitted that in terms of the above order, petitioner has joined investigation. Accordingly, interim bail granted by this Court to the petitioner vide order dated 5.4.2013 is made absolute.
Petition stands disposed of accordingly.