Gian Kaur vs State Of Punjab on 25 April, 2022

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Punjab-Haryana High Court

Gian Kaur vs State Of Punjab on 25 April, 2022

Bench: Arvind Singh Sangwan

CRM-M-25431-2021                                                      -1-

    IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                HARYANA AT CHANDIGARH

                                                        CRM-M-25431-2021
                                                 Date of decision: 25.04.2022

Gian Kaur                                                        ...Petitioner

                                        Versus

State of Punjab                                                ...Respondent


CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:-   Mr. Amardeep Singh Gill, Advocate
            for the petitioner.

            Mr. Joginder Pal Ratra, DAG, Punjab.

ARVIND SINGH SANGWAN, J. (Oral)

The petitioner prays for grant of anticipatory bail in FIR No.126 dated 10.06.2018 registered under Section 420 of the Indian Penal Code, 1860 and Section 13 of the Punjab Prevention of Human Smuggling Act, 2012 at Police Station City Kapurthala, District Kapurthala.

The operative part of the order dated 19.07.2021, vide which the petitioner has been granted interim bail, is reproduced below:

"Learned Counsel for the petitioner has submitted that the petitioner, who is aged about 60 years, has been falsely implicated in the case solely on account of her relationship with co-accused Makhan Singh (her son) and Parkash Chand (her husband). The petitioner did not commit any offence of fraud/cheating and did receive any amount from the complainant and was not beneficiary of the transaction in any manner. The petitioner is ready to join the investigation.

Learned State Counsel seeks time to file reply. Adjourned to 27.09.2021."

1 of 2 ::: Downloaded on - 26-04-2022 01:38:33 ::: CRM-M-25431-2021 -2- Learned counsel for the petitioner submits that the petitioner, in pursuance to the order dated 19.07.2021, has already appeared before the SHO/Investigating Officer and has joined the investigation.

Learned counsel for the State, on instructions from ASI Kamlajeet Singh, has not disputed the factual position and submits that the petitioner has joined the investigation and is no more required for any further investigation.

In view of the above, the petition is allowed and the interim bail granted to the petitioner, vide order dated 19.07.2021, is made absolute subject to the conditions envisaged under Section 438(2) Cr.P.C.




25.04.2022                                      (ARVIND SINGH SANGWAN)
Waseem Ansari                                          JUDGE




                Whether speaking/reasoned                     Yes/No

                Whether reportable                            Yes/No




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