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Judgment
7 paragraphs · 116 wordsThrough the instant petition, the petitioner is seeking anticipatory bail in case FIR No. 159 dated 8.6.2018, registered under Sections 363, 366, 120-B
IPC, Police Station City Tarn Taran, District Tarn Taran.
Counsel for the petitioners states that pursuant to the order dated 16.7.2018, passed by this Court, the petitioners have joined the investigation.
State counsel states that the petitioners have joined the investigation.
Looking to the circumstances, but without commenting on the merits of the case, the petition is allowed and order dated 16.7.2018 granting interim bail
to the petitioners is made absolute subject to the conditions laid down in Section 438 Sub Section 2 Clauses (i)(ii) and (iii) of the Code of Criminal
Procedure.