Punjab-Haryana High Court
Jyoti vs State Of Haryana on 4 July, 2012
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYNA AT CHANDIGARH.
Cr.Misc.M 3588 of 2012
Date of decision:- 4.7.2012
Jyoti
Petitioner
vs.
State of Haryana
Respondent
Present: Mr. JS Saneta, Advocate for petitioner.
Mr.subhash Godara, Addl.A.G.Hry
M.M.S.BEDI,J.
The petitioner has been in custody for the last 10 months in a case registered at the instance of Partap Singh alleging that co-accused of the petitioner,namely, Sunita had allegedly extorted money under threat to the complainant for involvement in a criminal case of rape in connivance with the police and other females. The name of the petitioner cropped up during the course of investigation.
Without expression of any opinion on merits of the case, it is sufficient to observe that the immoral act alleged against the petitioner during the course of investigation, would be debatable. Connivance of the petitioner with the main accused is yet to be determined. Prima facie the petitioner is involved in the activities under the Immoral Trafficking Act. Taking into consideration the duration of detention suffered by the petitioner, the petition is allowed and the petitioner is ordered to be released on bail on her furnishing bail bonds/ surety bonds to the satisfaction of the trial court subject to the condition that she will not commit the similar offence, of which she is accused of, during pendency of the trial.
July 4 ,2012 ( M.M.S.BEDI ) TSM JUDGE