Punjab-Haryana High Court
Sharanjit Kaur & Ors vs State Of Punjab on 30 July, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl.Misc.No.M-24874 of 2015
Date of decision : 30.7.2015
Sharanjit Kaur and others
....Petitioners
Versus
State of Punjab
...Respondent
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present : Mr.Vikas Gupta, Advocate
for the petitioners.
.....
MAHESH GROVER, J.
This is a petition under Section438 Cr.P.C. for bail in terms thereof in a case registered vide FIR No.120 dated 4.6.2015 under Sections 279, 337, 427, 323, 379, 34 IPC (Sections 224, 225, 186, 353, 193, 312, 500, 120-B IPC added later on) at Police Station Sadar Tarn Taran, District Tarn Taran.
The facts of the case would reveal an assault on the police officials where the petitioner No.1 particularly made absurd and wild allegations against the officials of having beaten her leading to abortion of her foetus. These facts were found to be incorrect. The conduct of the petitioner against the officials, who were intending to enforce law, indicates that she (petitioner No.1) is not above board.
DALJIT SINGH2015.08.03 14:25 I attest to the accuracy and integrity of this document Crl.Misc.No.M-24874 of 2015 -2-
Finding that the allegations of obstructing the police officials and causing injuries in the process by a group of persons of which the petitioners were also a part and the fact that the petitioners have levelled such serious allegations which were found to be false, I am of the view that no concession of pre- arrest bail can be granted to them.
Petition dismissed.
30.7.2015 (MAHESH GROVER) JUDGE dss DALJIT SINGH 2015.08.03 14:25 I attest to the accuracy and integrity of this document