Anupinder Singh Grewal, J.

1. Heard through video conferencing.

2. The petitioner is seeking anticipatory bail in FIR No.223 dated 25.09.2019, under Sections 420, 465, 467, 468, 471, 120-B of the Indian Penal Code, 1860, registered at Police Station Beas District Amritsar.

3. A Coordinate Bench of this Court, on 04.11.2019, had passed the following order:-

“It transpires that co-accused of the petitioner, namely, Vijay Kumar has already filed CRM M-45420 of 2019, in which this Court has granted him interim protection.

Notice of motion for 02.12.2019.

In the meanwhile, the petitioner is directed to join the investigation before the Investigating Officer. In the event of her arrest, the Arresting Officer would admit her to interim bail till the next date of hearing on her furnishing adequate bail and surety bonds to his satisfaction. The petitioner is also directed to abide by all the conditions as envisaged under Section 438(2) Cr.P.C.

To be heard alongwith CRM-M-45420-2019.”

4. Learned State counsel, upon instructions from ASI Balkar Singh, states that the petitioner has joined investigation.

5. In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 04.11.2019 granting interim bail to the petitioner is made absolute.

6. However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. She shall also join investigation as and when called upon to do so.

7. The petition stands disposed of.