(1.) Learned counsel for the State, on instructions from ASI Samay Singh, Police Station, Dharuhera, District Rewari, submits that in compliance of the order dated 05.07.2012 passed by this Court, the petitioner has joined the investigation and no more required by the police for any other purpose. However, he submits that the petitioner has been arrested in yet another case bearing FIR No. 243 dated 04.05.2010, under Sections 4-A/8, 2/18 of the Cow Slaughter Act.
(2.) So far as the case in hand is concerned, the petitioner did join the investigation in compliance of the order dated 05.07.2012, he is no more required for the purpose of investigation or interrogation in the case in hand. He might have been arrested in another case but that will not affect the merits of the case in hand.
(3.) In view of the above, the order dated 05.07.2012 passed by this Court granting ad-interim anticipatory bail to the petitioner is made absolute. The petitioner shall join the investigation as and when required by the police. He shall also comply with the conditions laid down in Section 438(2) Cr.P.C. Disposed of.