Punjab-Haryana High Court
Paramjit Kaur vs State Of Punjab on 25 April, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2024:PHHC:056262
213D 2024:PHHC:056262
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-50185-2023
Date of decision :25.04.2024
PARAMJIT KAUR
... Petitioner(s)
Versus
STATE OF PUNJAB
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. APS Deol, Sr. Advocate with
Mr. H.S. Deol, Advocate
for the petitioner(s).
Mr. Harkanwar Jeet Singh, Asstt. A.G., Punjab.
Mr. Piyush Sharma, Advocate
for the complainant.
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JASJIT SINGH BEDI, J. (ORAL)
The petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C in case bearing FIR No.95 dated 02.08.2023 registered under Sections 420, 465, 467, 468, 471, 120-B IPC at Police Station Mullanpur, District SAS Nagar, Mohali.
The learned counsel for the petitioner submits that in compliance of the order dated 10.10.2023, the petitioner has joined the investigation to the entire satisfaction of the Investigating Officer.
The learned State counsel on instructions admits the aforesaid fact and submits that the petitioner is no more required for further investigation in the case.
In view of aforesaid factual position, the interim order dated 10.10.2023 is made absolute. However, the petitioner shall keep on joining the investigation as and when required to do so and she shall abide by the conditions as envisaged under Section 438(2) Cr.P.C.
Petition stands disposed of.
(JASJIT SINGH BEDI) JUDGE 25.04.2024 JITESH Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No 1 of 1 ::: Downloaded on - 26-04-2024 05:57:08 :::