Punjab-Haryana High Court
Rajnit Kaur And Anr vs State Of Punjab And Ors on 19 December, 2017
Author: Jaishree Thakur
Bench: Jaishree Thakur
Crl. Misc. M-40667 of 2017 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
Crl. Misc. M-40667 of 2017 (O&M)
Date of Decision:December 19, 2017
Ranjit Kaur and another
...Petitioners
Versus
State of Punjab and others
...Respondents
CORAM:- HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. B.K. Mehta Advocate
for the petitioners.
Mr. A.S. Dhaliwal, DAG Punjab.
Mr. Vivek Singla, Advocate for
Mr. Shivam Jindal, Advocate
for respondent No.3.
********
JAISHREE THAKUR, J. (Oral)
The instant petition has been filed under Section 438 of Cr.P.C., for grant of anticipatory bail to the petitioners in FIR No.188 dated 17.09.2017, under Sections 498-A, 406, 376/511 of the Indian Penal Code, registered at Police Station Sadar Tarn Taran, District Tarn Taran.
Learned counsel for the petitioners contends that the petitioners are falsely implicated in the present case and on the direction of this Court, have joined the investigation. It is also contended that nothing is to be recovered from them.
Learned State counsel, on instructions from Investigating 1 of 2 ::: Downloaded on - 24-12-2017 00:48:08 ::: Crl. Misc. M-40667 of 2017 -2- Officer, submits that petitioners have joined the investigation and they are not required for the custodial interrogation.
In view of the facts that the petitioners are not required for custodial interrogation and have joined the investigation, without commenting on the merits of the case, the petition is allowed and order dated 16.11.2017 granting interim bail to the petitioners is made absolute subject to the conditions laid down in Section 438 Sub Section 2 Clauses (i)
(ii) and (iii) of the Code of Criminal Procedure.
(JAISHREE THAKUR)
December 19, 2017 JUDGE
vijay saini
Whether speaking/reasoned Yes
Whether reportable Yes/No
2 of 2
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