Punjab-Haryana High Court
Seema Suri @ Seema Rani vs State Of Punjab on 20 July, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
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CRM-M-21272-2018
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-21272-2018
Date of Decision: 20.07.2018
Seema Suri alias Seema Rani
... Petitioner
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Nikhil Kumar, Advocate for
Mr. Anand Kumar Bishnoi, Advocate,
for the petitioner.
Ms. Monika Jalota, DAG, Punjab.
Mr. Piyush Setia, Advocate,
for the complainant.
INDERJIT SINGH, J. (Oral)
Petitioner-Seema Suri alias Seema Rani has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.131 dated 24.12.2017, registered at Police Station Bahav Wala, District Fazilka, under Sections 420, 406 and 120-B of the Indian Penal Code.
Notice of motion was issued in this case. Learned State counsel has put in appearance on behalf of the respondent-State and complainant has also appeared through his counsel. They contested this petition.
1 of 2 ::: Downloaded on - 22-07-2018 17:47:01 ::: -2- CRM-M-21272-2018 I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.
Perusal of record shows that the complainant has not levelled any allegation against the present petitioner. Even, she has not been named in the FIR. Her name has come during the investigation, but no active role has been attributed to her.
In pursuance of the interim order dated 18.05.2018 passed by this Court, the petitioner has already joined the investigation. She is not required for custodial interrogation. The main accused has already been released on regular bail. Therefore, no useful purpose will be served by sending the petitioner to custody.
Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 18.05.2018, granting interim bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.
However, nothing stated above shall constitute my opinion on merits of the case.
20.07.2018 (INDERJIT SINGH)
parveen kumar JUDGE
Note: Whether speaking/reasoned : Yes
Whether reportable : No
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