Punjab-Haryana High Court
Baljit Kaur vs State Of Punjab on 17 December, 2015
Author: Jaswant Singh
Bench: Jaswant Singh
204
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M No.34717 of 2015 (O&M)
Date of Decision: 17.12.2015
Baljit Kaur
.......... Petitioner
Vs.
State of Punjab
.......... Respondent
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Kamaldeep Singh Sodhi, Advocate for the petitioner.
Mr. Kirat Singh Sidhu, Deputy Advocate General, Punjab
for the respondent/State assisted by ASI Sucha Singh.
****
JASWANT SINGH, J. (Oral)
Prayer is for grant of anticipatory bail under Section 438 Cr.P.C. to the petitioner in case FIR No.69 dated 28.08.2015 for offences punishable under Sections 420 and 120-B of the Indian Penal Code, registered with Police Station Rawalpindi Phagwara, District Kapurthala (Annexure P-1).
As per the allegations, petitioner/accused-Baljit Kaur by using forged documents has procured a fake Passport in the name of Smt. Balbir Kaur.
Learned Counsel for the petitioner submits that the petitioner has since joined the investigation and surrendered the said Passport.
Learned State Counsel, assisted by ASI Sucha Singh, concedes that the petitioner has joined the investigation, surrendered the said Passport and her custodial interrogation is no longer required.
In view of the above, interim pre-arrest bail granted by this Court, vide order dated 29.10.2015, is made absolute.
Disposed of.
December 17, 2015 (JASWANT SINGH)
Gagan JUDGE
GUGNANI GAGANDEEP
2015.12.18 17:40
I attest to the accuracy and
authenticity of this document