Punjab-Haryana High Court
Jaspal Kaur Alias Palo vs State Of Haryana on 14 January, 2015
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
216 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-39123 of 2014
Decided on: 14.01.2015
Jaspal Kaur @ Palo
..... Petitioner
Versus
State of Haryana
..... Respondent
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
Present :- Mr. Mandhir Singh Virk, Advocate
for the petitioner.
Mr. M.S. Sidhu, Addl. AG., Haryana.
M.M.S. BEDI, J (ORAL)
A sum of Rs. 2 lacs was extorted from the complainant Kulwinder Singh by fraudulently calling him to Soma's house and threatening him to involve him in a false rape case. The petitioner is not specifically named in the FIR but was allegedly a member of the gang, which was involved in extortion of money from the complainant.
Without expression of any opinion on merits, it is sufficient to observe here that the petitioner is the mother of two minor children and has not been specifically named or attributed any specific role. It will be a debatable issue whether her presence on the spot would be sufficient enough to attribute act of extortion on the pretext of involving the complainant in a rape case. She has been in custody w.e.f. 08.02.2014. Chance of tampering with the evidence at the hands of petitioner is remote at this stage.
Taking into consideration the fact that petitioner is a lady, petition is allowed. Petitioner is ordered to be released on bail on her furnishing bail bonds/surety bonds to the satisfaction of the trial Court subject to condition that she will not commit the similar offence of which she is accused of, during pendency of the trial.
14.01.2015 (M.M.S.BEDI)
ps-I JUDGE
POOJA SHARMA
2015.01.16 11:19
I attest to the accuracy and
integrity of this document