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Judgment
The accused/applicant seeks anticipatory bail in case FIR No. 191/2023 of PS Janakpuri for offence under Section 420 IPC.
In furtherance of last order, learned APP for State on instructions of IO/SI Deepak submits that after last date, the accused/applicant joined investigation and now the IO does not want to arrest him because he has cooperated in the investigation.
Broadly speaking, by way of order dated 20.05.2026, the co-accused was granted anticipatory bail by this Court, recording a reasoned observation that the present case appears to be only a case of civil liability, though the trial court has to take independent view once chargesheet is filed. The said co-accused is wife of the present accused/applicant.
Since prosecution has decided not to oppose this anticipatory bail application, the application is allowed and it is directed that in the event of his arrest, the accused/applicant shall be released on bail subject to his furnishing a personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the IO/SHO concerned.