Paramjeet Kaur vs State Of Punjab on 21 December, 2017

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Punjab-Haryana High Court

Paramjeet Kaur vs State Of Punjab on 21 December, 2017

Bench: Fateh Deep Singh

Criminal Misc. No. M-45965 of 2017                            -1-



            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


                             Criminal Misc. No. M-45965 of 2017
                             Date of Decision:-21.12.2017

Paramjeet Kaur

                                                       ...Petitioner

                             Versus

State of Punjab

                                                       ...Respondent


CORAM:- HON'BLE MR. JUSTICE FATEH DEEP SINGH

Present:-     Mr. Bikramjeet Singh Jatana, Advocate
              for the petitioner.

              Mr. Sandeep Kumar, DAG, Punjab.

FATEH DEEP SINGH J.(Oral)

The allegations against the petitioner Paramjeet Kaur in this anticipatory bail application under Section 438 Cr.P.C. in case FIR No.84 dated 23.10.2017, under Section 384 IPC, registered at Police Station City- II, Mansa, District Mansa are that she alongwith co-accused and accomplice Rani Kaur non-applicant were instrumental in laying honey trap and on the pretext of satisfying their biological desires used to call innocent persons to their house and in the process would make a video and blackmail the persons so trapped in their camouflage. It was in similar context the complainant had been enticed and blackmailed. On the basis of secret information the petitioner alongwith co-accused was booked in the FIR.

The contentions of learned counsel for the petitioner are that 1 of 2 ::: Downloaded on - 23-12-2017 22:31:56 ::: Criminal Misc. No. M-45965 of 2017 -2- petitioner only happens to be relative of principal accused and has no specific role to play and nothing has been recovered from her.

Learned State counsel has stoutly opposed the grant of bail to the petitioner on the ground that petitioner being habbitual not entitled for bail.

Appreciting the submissions and keeping in view that it own volition of the victim he was trapped in a honey trap and that nothing more is to be recovered at this juncture from the petitioner and no useful purpose will be served by keeping the petitioner behind the bars and culpability, if any, shall be determined at the time of trial, the present petition stands allowed. In the event of arrest of the petitioner, she be admitted to bail to the satisfaction of the arresting officer/Investigating Officer and that she will abide by the conditions as envisaged under Section 438(2) Cr.P.C.

December 21, 2017                               ( FATEH DEEP SINGH )
Vijay Asija                                           JUDGE



Whether speaking/reasoned                       Yes / No

Whether Reportable                              Yes / No




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