AMOL RATTAN SINGH, J.

1. Case heard by video conferencing.

2. By this petition, the petitioner seeks the concession of 'anticipatory bail' under the provisions of Section 438 Cr.P.C., upon FIR No.71, dated 22.05.2019, having been registered at Police Station Babain, District Kurukshetra, alleging therein the commission of offences punishable under the provisions of Sections 148/149/323/325/452/506 of the IPC (with Sections 324 and 326 of the IPC added whereas Sections 325 and 452 of the IPC were deleted later).

3. This petition has been put up for hearing after 1 ½ years on account of the pandemic and in terms of the detailed order dated 27.02.2020, learned State counsel submits, on instructions, that the petitioner did join investigation and presently at least his custodial interrogation is not required, the recovery that was to be made from him already having been made.

4. That being so, with counsel for the complainant also not present in any case, I would see no reason to not allow this petition.

5. Consequently, without making any comment whatsoever on the actual merits of the case, for the detailed reasons already given in that order, this petition is allowed, with the order dated 27.02.2020, admitting the petitioner to interim bail, made absolute, on the same terms and conditions.