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Judgment
9 paragraphs · 248 wordsAnupinder Singh Grewal, J
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No. 71 dated 23.04.2021, under Section 379 read with Section 34 of the Indian Penal Code, 1860, registered at Police Station Machhiwara, Police District Khanna, District Ludhiana.
Learned counsel for the petitioner contends that it is alleged in the FIR that two persons had stolen a motorcycle, which was captured in the CCTV camera. Two persons were arrested and they had disclosed that the motorcycle was sold to one Manjit Singh. Manjit Singh has been granted anticipatory bail by the Sessions Court. The petitioner has been arraigned as an accused on the statement of co-accused. He is 21 years of age and does not have criminal antecedents.
This Court, by order dated 25.11.2021 had directed the petitioner to appear before the Investigating Officer and join investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI Sukhwinder Singh, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 25.11.2021 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.