Punjab-Haryana High Court
Rajneet Kaur vs State Of Punjab on 1 October, 2010
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. M. No.25570-M of 2010 (O&M)
Date of Decision:01.10.2010
Rajneet Kaur
.... Petitioner
Versus
State of Punjab
.... Respondent
CORAM: Hon'ble Mrs. Justice Sabina
Present: Mr. Ashish Aggarwal, Advocate for the petitioner.
Mr. Amandeep Singh Rai, A.A.G. Punjab.
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SABINA, J.
The present petition has been filed under Section 438 of the Code of Criminal Procedure for grant of Pre-arrest bail to the petitioner in case FIR No.64 dated 20.4.2010 registered under Section 420 IPC at Police Station "A" Division, District Amritsar City.
At the time of notice of motion following order was passed on 1.9.2010 by this Court:
"Learned counsel for the petitioner has submitted that the petitioner had purchased 1 kanal, 2 marlas of the land out of Khasra No.174 from Jagir Singh vide sale deed dated 18.7.2007 (Annexure P-1). Out of the said land, petitioner had agreed to sell 15 marlas of land vide agreement to sell in question dated 15.12.2009. The petitioner had remained present in the office of the Registrar on 29.1.2010, for execution of the sale deed as 30.1.2010, the stipulated date was a holiday. However, the complainant had not come present for execution of the sale deed."
Learned counsel for the petitioner has submitted that with the intervention of the relatives and friends, parties have arrived at a compromise.
The said position has not been controverted by the learned State Crl. M. No.25570-M of 2010 (O&M) -2- counsel, who is assisted by HC Dalwinder Singh.
Accordingly, without expressing any opinion on merits of the case, the interim bail granted by this Court vide order dated 1.9.2010 is made absolute.
The petition stands disposed of accordingly.
01.10.2010 ( SABINA ) rajeev JUDGE