Arvind Singh Sangwan, J
The petitioner prays for grant of anticipatory bail in FIR No. 6 dated 23.04.2020, registered under Sections 145, 147 of the Railway Act and Section 3
of RP (UP Act), at Police Station RPF Post, Jakhal, District Bathinda.
The operative part of the order dated 16.10.2020, vide which the petitioner has been granted interim bail, is reproduced below:
“Learned counsel for the petitioner submits that the petitioner is nominated in the FIR on the basis of disclosure statement of co-accused, who has
already been granted the concession of regular bail.
Notice of motion for 26.11.2020.â€
Learned counsel for the petitioner submits that the petitioner, in pursuance to the order dated 16.10.2020, has already appeared before the
SHO/Investigating Officer and has joined the investigation.
Learned counsel for the State, on telephonic instructions from SHO, Police Station RPF Post, Jakhal, has not disputed the factual position and submits
that the petitioner has joined the investigation and is no more required for any further investigation.
In view of the above, the petition is allowed and the interim bail granted to the petitioner, vide order dated 16.10.2020, is made absolute subject to the
conditions envisaged under Section 438(2) Cr.P.C.
