AJAI LAMBA,J. - (1.) THIS petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 26 dated 2.4.2007 lodged for offences under Section(s) 302, 307, 326, 323, 324 IPC with Police Station, Maur.
(2.) LEARNED counsel contends that the petitioner, in deference to order dated 26.11.2008, has put in appearance before the Trial Court and has been released on interim bail. Learned counsel for the respondent-State has not disputed the fact that the petitioner has been implicated in the cross version. The petitioner has been found innocent and has been summoned as additional accused under Section 319 Cr.P.C.
(3.) CONSIDERING the facts and circumstances of the case coupled with the fact that presence of the petitioner has been secured as he has put in appearance, this petition is allowed.;