Punjab-Haryana High Court
Paramjit Kaur @ Rita vs State Of Punjab on 6 December, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
CRM NO. M-41859 OF 2017(O&M)
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM NO. M-41859 OF 2017(O&M)
DECIDED ON : 06.12.2017
Paramjit Kaur @ Rita
...Petitioner
versus
State of Punjab
...Respondent
CORAM : HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present : Mr. Vipin Mahajan, Advocate for the petitioner.
Mr. Kanisth Ganeriwala, Assistant Advocate General,
Punjab.
***
ANUPINDER SINGH GREWAL, J. (ORAL)
The petitioner is seeking anticipatory bail in FIR No. 51 dated 08.08.2017 under Sections 323, 324, 326, 379-B, 148, 149 IPC and Sections 25/27 of Arms Act (Section 326 IPC added later on), registered at Police Station Bhaini Mian Khan, District Gurdaspur, Punjab.
Learned counsel for the petitioner contends that allegations against the petitioner, who is 56 years old lady, are that she was armed with a knife and was present at the occurrence but only kicks to the complainant have been attributed to her. He further contends that the injuries which are attributed to the petitioner have been found to be simple in nature and the petitioner has been roped in along with her family members, including her husband, son and son-in-law.
This Court vide order dated 07.11.2017, had directed 1 of 2 ::: Downloaded on - 10-12-2017 11:24:09 ::: CRM NO. M-41859 OF 2017(O&M) 2 the petitioner to join investigation and in the event of her arrest, she was ordered to be released on ad-interim bail to the satisfaction of Arresting/Investigating Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel upon instructions from ASI Satnam Singh states that although the petitioner has joined investigation but the whereabouts of the other accused have to be ascertained.
In view of the submissions of learned counsel for the petitioner, the petitioner having joined investigation and without expressing any opinion on the merits of case, the order dated 07.11.2017, granting ad-interim bail to the petitioner, is hereby made absolute. However, the petitioner shall abide by the conditions envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.
December 06, 2017 (ANUPINDER SINGH GREWAL)
kanchan JUDGE
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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