Punjab-Haryana High Court
Saloni Khatri vs State Of Punjab on 7 December, 2021
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
In the High Court of Punjab and Haryana at Chandigarh
205 CRM-M-3596-2020 (O & M)
Date of Decision: December, 07, 2021
SALONI KHATRI .....PETITIONER
VERSUS
STATE OF PUNJAB ....RESPONDENT
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr.Jagjit Pal Singh Sarao, Advocate for the petitioner.
Mr. Karanbir Singh, AAG, Punjab.
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ANUPINDER SINGH GREWAL, J (ORAL)
On 28.01.2020, a Coordinate Bench of this Court had passed the following order:-
"Through this petition under Section 438 Cr.P.C. prayer has been made for grant of anticipatory bail to petitioner - Saloni Khatri - in case FIR No.114 dated 19.06.2018 registered under Section 420/120-B IPC, Sections 3-A and 25 of the Pre-Conception and Pre-Natal Diagnostic Techniques Act, 1994 (in short the PNDT Act') at Police Station City Samana, District Patiala.
According to the prosecution, petitioner, who is a doctor, is indulged in sex determination test, which is prohibited under the PNDT Act.
Learned counsel for the petitioner inter alia contends that petitioner has falsely been implicated. She has no role to play in the sex determination test got conducted by co- accused Jagbir Singh.
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CRM-M-3596-2020 (O & M) -2-
Notice of motion for 5.5.2020.
On the asking of the Court, Mr. N.K. Banka, DAG, Punjab, who is present in Court, accepts notice on behalf of the State-respondents and seeks time to file reply.
Meanwhile, petitioner - Saloni Khatri shall join the investigation and would come present as and when called for and in the event of arrest, she shall be admitted to interim bail on her furnishing personal and surety bonds to the satisfaction of Arresting/Investigating Officer. The petitioner shall also abide by the conditions as specified under Section 438(2) Cr.P.C."
Learned State counsel, on instructions from ASI Satinder Singh, states that the petitioner has joined investigation.
In view of the above and the petitioner having joined investigation, the order dated 28.01.2020 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. He shall also join investigation as and when called upon to do so.
The petition stands disposed of.
(ANUPINDER SINGH GREWAL) JUDGE December, 07, 2021 A.Kaundal Whether speaking/ reasoned : Yes/No Whether Reportable : Yes/No 2 of 2 ::: Downloaded on - 16-01-2022 14:55:40 :::