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Judgment
The petitioners are seeking anticipatory bail in FIR No. 106, dated 19.09.2017, under Section 61 of Excise Act, 1914, registered at Police Station City Dhuri, District Sangrur.
Learned counsel for the petitioners contends that the allegations against the petitioners are that 40 boxes of Haryana country made liquor were recovered. He further contends that the recovery was effected from open plot, which belongs to the petitioners. He also contends that the FIR is a counter blast to the complaint filed by the petitioners against the police officers of this very police station.
This Court vide order dated 06.10.2017, had directed the petitioners to appear before the trial Court and in the event of their arrest, they were to be released on interim bail to the satisfaction of the trial Court.
Learned State counsel upon instructions from HC Sham Singh states that in pursuance to the order dated 06.10.2017 the petitioners have joined investigation.
In view of the submissions of learned counsel for the petitioners, the petitioners having joined investigation and without expressing any opinion on the merits of case, the order dated 06.10.2017, granting ad-interim bail to the petitioners, is hereby made absolute. However, the petitioners shall abide by the conditions envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.