Punjab-Haryana High Court
Kulwinder Kaur vs State Of Punjab on 4 July, 2013
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc. No.M-16147 of 2013
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Date of decision:4.7.2013
Kulwinder Kaur
...Petitioner
v.
State of Punjab
...Respondent
...
Coram: Hon'ble Mr. Justice Inderjit Singh
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Present: Mr. H.B.S. Baidwan, Advocate for the petitioner.
Mr. Neeraj Yadav, Assistant Advocate General, Punjab for
the respondent-State.
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Inderjit Singh, J.
Petitioner Kulwinder Kaur seeks pre-arrest bail in case FIR No.3 dated 4.1.2012 registered at Police Station, Derabassi, District S.A.S. Nagar (Mohali) for the offences under Sections 420 and 120-B IPC.
As per prosecution version, Bhupinder Singh had entered into agreement dated 26.9.2009 for sale of his land and received `25 Lacs from the complainant as earnest money and the sale deed was to be executed on 2.9.2010. However, on 5.8.2010, Bhupinder Singh also received additional amount of `6 Lacs from him and extended the date for execution of sale deed. Before the stipulated date, Bhupinder Singh executed the sale deed in favour of petitioner Kulwinder Kaur. Then sale deed was got executed from Criminal Misc. No.M-16147 of 2013 [2] Kulwinder Kaur in favour of Kulbir Kaur wife of Bhupinder Singh, who later on executed sale deed in favour of Rajinder Singh.
The main allegations are against Bhupinder Singh. Kulwinder Kaur-petitioner is not required for custodial interrogation. The case is mainly based on documentary evidence. Nothing is to be recovered from her. The dispute is also of a civil nature.
In the facts and circumstances of the present case, I accept the petition and interim bail granted by this Court on 16.5.2013 is made absolute.
July 4, 2013. (Inderjit Singh) Judge *hsp*