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Judgment
5 paragraphs · 191 wordsGurdev Singh, J.—Petitioner-Tulsi Ram son of Kale, has filed the present petition u/s 438 of the Criminal Procedure Code seeking concession of anticipatory bail in FIR No. 34 dated 24.1.2010 registered at Police Station Hansi, District Hisar, under Sections 4A/8 and 2/80 of the Cow Slaughter Act, 1955, u/s 11 of the Animal Cruelty Act, 1960 and Section 307/34 IPC. He was granted interim anticipatory bail by this Court, vide order dated 7.4.2010. It has been stated by learned counsel for the petitioner that in pursuance of the order dated 7.4.2010, he has joined the investigation.
This fact has been admitted by learned State counsel and according to him the petitioner is not required for any further investigation.
As the custodial interrogation of the petitioner is not required, the interim anticipatory bail granted to the petitioner is made absolute, subject to the conditions incorporated therein.
This order shall remain in operation till the decision of the application for regular bail, which is to be filed by the petitioner at the time of presentation of the challan against him before the trial Court.
The petition is disposed of accordingly.