Punjab-Haryana High Court
Reena Devi vs State Of Haryana on 27 November, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
205 CRM-M-34487-2017
DATE OF DECISION: 27.11.2017
REENA DEVI ... Petitioner(s)
Versus
STATE OF HARYANA ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. N.S. Shekhawat, Advocate
for the petitioner.
Mr. Vikas Malik, DAG, Haryana.
Mr. Ashish Aggarwal, Senior Advocate with
Mr. Deepak Jindal,Advocate
for the complainant.
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ANUPINDER SINGH GREWAL, J. (ORAL)
The petitioner is seeking anticipatory bail in FIR No.504 dated 06.09.2017 under Sections 13-D, 125-A of Representation of People Act, Section 199/420 IPC registered at Police Station Mohindergarh.
Learned counsel for the petitioner contends that allegations against the petitioner in the FIR are that at the time of filing nomination papers for the election of Municipal Councilor, she had allegedly concealed the factum of agreement to sell for the purchase of property (Annexure P-4). He further contends that on the date of nomination as well as election, only agreement to sell had been entered with the seller of the land and the sale deed for a part of the property was registered after five months of the election.
1 of 2 ::: Downloaded on - 29-11-2017 01:08:51 ::: CRM-M-34487-2017 -2- This Court, by the order dated 15.09.2017, had directed the petitioner to appear before the Investigating Officer and join the investigation and in the event of her arrest, she was to be released on ad-interim bail to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438(2) Cr.P.C.
Learned State counsel, upon instructions from ASI Yashwant Singh, states that the petitioner has joined investigation and is not required for custodial interrogation.
In view of the submissions of learned counsel for the petitioner and keeping in view the fact that the petitioner has joined investigation, the order dated 15.09.2017 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. She shall also join investigation as and when called upon to do so.
The petition stands disposed of.
27.11.2017 (ANUPINDER SINGH GREWAL)
SwarnjitS JUDGE
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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