SHIVANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioner-Shivani, has filed the present petition under Section 438 of the Criminal Procedure Code seeking concession of anticipatory bail in FIR No. 174 dated 6.3.2010 registered at Police Station Kotwali Bathinda, under Sections 420, 467, 468 and 471/34 IPC. She was granted interim anticipatory bail by this Court, vide order dated 17.8.2010. It has been stated by learned counsel for the petitioner that in pursuance of the order dated 17.8.2010, she has joined the investigation.

(3.) This fact has been admitted by learned State counsel and according to him the petitioner is not required for any further investigation. As the custodial interrogation of the petitioner is not required, the interim anticipatory bail granted to the petitioner is made absolute, subject to the conditions incorporated therein.