JASJIT SINGH BEDI, J.

1. The petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C in case bearing FIR No.49 dated 08.05.2023 registered under Section 379 IPC and Section 21 of Mines and Minerals (Development and Regulation Act, 1957) at Police Station Koom Kalan, District Ludhiana.

2. The learned counsel for the petitioner submits that in compliance of the order dated 19.06.2023, petitioner has joined the investigation to the entire satisfaction of the Investigating Officer.

3. A status report dated 21.07.2023 by way of an affidavit of Murad Jasvir Singh Gill, PPS, ACP, Industrial Area-A District Police Commissionerate Ludhiana has been filed on behalf of the State by the learned counsel for the State. The same is taken on record. He on instructions admits the aforesaid fact and submits that the petitioner is no more required for further investigation in the case.

4. In view of aforesaid factual position, the interim order dated 19.06.2023 is made absolute. However, the petitioner shall keep on joining the investigation as and when required to do so and he shall abide by the conditions as envisaged under Section 438(2) Cr.P.C.

5. Petition stands disposed of.