Punjab-Haryana High Court
Prabjit Kaur Mahal vs State Of Punjab on 2 November, 2021
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
209 CRM-M-6056-2021
Date of decision : 02.11.2021.
Prabjit Kaur Mahal
... Petitioner
Versus
State of Punjab
.. Respondent
CORAM :HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:- Mr. Pratham Sethi, Advocate for the petitioner.
Mr. Dhruv Dayal, Senior DAG, Punjab.
***
Anupinder Singh Grewal, J. (Oral)
Heard through video conferencing.
The petitioner is seeking anticipatory bail in FIR No. 7 dated 25.01.2021, under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code, 1860, registered at Police Station Qadian, District Gurdaspur (Batala).
Learned counsel for the petitioner contends that it is alleged in the FIR that the rice mill in which the petitioner is a partner is selling rice under the label of another firm, as the licence of the petitioner's firm has been cancelled by Markfed. He also contends that the FIR has been hastily lodged and there are several errors which were sought to be corrected by the Senior Branch Officer, Markfed, as reflected in Annexure P3. The petitioner is 52 years of age and is not involved in any other criminal case. He also contends that the petitioner and other accused are being implicated as Sarabjeet Kaur wife of co-accused Harpreet Singh Mahal and Palvinder Kaur wife of Sarabjit Singh Mahal were contesting the municipal elections which were held on 14.02.2021 on the ticket of the party in opposition.
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This Court, by order dated 07.09.2021 had directed the petitioner to appear before the Investigating Officer and join investigation and in the event of her arrest, she was ordered to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI Sarwan Singh, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 07.09.2021 granting interim bail to the petitioner is made absolute.
However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. She shall also join investigation as and when called upon to do so.
The petition stands disposed of.
(ANUPINDER SINGH GREWAL)
JUDGE
November 02, 2021
sonia gugnani
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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