Punjab-Haryana High Court
Gian Kaur vs State Of Punjab on 26 September, 2019
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
CRM-M-39945-2019 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-39945-2019
Date of Decision: 26.09.2019
Gian Kaur
......Petitioner
Vs.
State of Punjab
.........Respondent
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present: Mr. Anantdeep Singh Sandhu, Advocate,
for the petitioner.
Ms. Ruchika Sabharwal, A.A.G., Punjab.
*****
AMOL RATTAN SINGH, J. (ORAL)
On 19.09.2019, the following order had been passed:-
"Learned counsel for the petitioner submits that the petitioner is only a household servant in the home of one Baljit Singh son of Darshan Singh, with a relative of Baljit Singh, i.e. co-accused Binder Kaur, being the person who had come from Malaysia and to whom (as contended) the money was handed over, as was paid into the account of the petitioner.
Without making any comment at all on the correctness of that contention, since the petitioner is alleged to be only a household servant, let notice of motion be issued, returnable on 26.9.2019.
In the meanwhile, upon the petitioner joining investigation and complying with all conditions stipulated in Section 438(2) of the Cr.P.C., if she is sought to be arrested, she shall be released on bail, on her furnishing adequate bail 1 of 2 ::: Downloaded on - 07-10-2019 11:41:59 ::: CRM-M-39945-2019 -2- and surety bonds to the satisfaction of the arresting officer/Ilaqa Magistrate.
If the investigating officer does not actually join the petitioner in investigation, she would appear before the learned Ilaqa Magistrate immediately, who would then summon the arresting officer and direct him to join her in investigation, in terms of the order of this Court."
Today, learned State counsel on instructions from the police official who is present in Court today to assist her, submits that the petitioner is only a household servant and that she has actually joined investigation.
In view of above, the interim order dated 19.09.2019 passed by this Court is made absolute, on the same terms and conditions.
The petition is disposed of accordingly.
September 26, 2019 (AMOL RATTAN SINGH)
nitin JUDGE
Whether speaking/reasoned Yes
Whether Reportable No.
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