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Judgment
The petitioner is seeking anticipatory bail in FIR No.478 dated 17.09.2017 under Sections 420 / 467 / 468 / 471 / 120-B IPC, registered at Police Station Shahabad, District Kurukshetra.
Learned counsel for the petitioner contends that petitioner is not named in the FIR and he has been arraigned as an accused, as he is the attesting witness to the sale deed. He further states that petitioner is Lambardar of the village and had attested the sale deed, on the basis of Aadhaar Cards produced by the other accused, namely Jitender and Bijender, whereon the photograph of Bijender had been affixed instead of Dhoom Singh.
This Court, by the order dated 08.11.2017, had directed the petitioner to join investigation and in the event of his
arrest, he was ordered to be released on ad-interim bail to the satisfaction of Arresting/Investigating Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI Balbir Singh, states that in pursuance to the order dated 08.11.2017, the petitioner has joined investigation and is not required for custodial interrogation.
In view of the above and without expressing any opinion on the merits of case, the order dated 08.11.2017, granting ad-interim bail to the petitioner, is hereby made absolute. However, the petitioner shall abide by the conditions envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.