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Judgment
Anoop Chitkara, J
I have heard Mr. J.L. Bhardwaj, learned counsel, for the petitioner, Mr. Nand Lal Thakur, learned Additional Advocate General, for the respondent/State and have gone through the status report as well as copy of FIR.
There is no criminal history against the bail petitioner.
Mr. Nand Lal Thakur, learned Additional Advocate General, submits that the petitioner had joined investigation.
Keeping in view the entirety of the facts, further incarceration of the petitioner is not required and, therefore, interim order order dated 2. 6.2020, is made absolute on the same terms and conditions.
The Court Master shall handover this order to the concerned branch of the Registry of this Court, and the Registry shall immediately send a copy of this order to the District and Sessions Judge, concerned, by e-mail. The Court attesting the personal bonds shall not insist upon the certified copy of this order, and shall download the same from the website of this Court, or accept a copy attested by an Advocate, which shall be sufficient for the purposes of the record.
The Court Master shall handover an authenticated copy of this order to the Counsel for the Petitioner, and to the Learned Advocate General, if they ask for the same.