Punjab-Haryana High Court
Rupandeep Kaur vs State Of Punjab on 9 October, 2017
Author: Lisa Gill
Bench: Lisa Gill
CRM No.M-29325 of 2017 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No.M- 29325 of 2017(O&M)
Date of Decision: October 9 , 2017.
Rupandeep Kaur ...... PETITIONER (s)
Versus
State of Punjab ...... RESPONDENT (s)
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Mr. APS Deol, Senior Advocate with
Mr. Himmat Singh Deol, Advocate
for the petitioner.
Mr. Saurav Khurana, DAG, Punjab.
*****
1. Whether reporters of local papers may be allowed to see
the judgment?
2. To be referred to the reporters or not?
3. Whether the judgment should be reported in the digest?
*****
LISA GILL, J.
Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.76 dated 12.09.2016 under Sections 304B/120B/34 IPC (the offence punishable under Section 302 IPC added later), registered at Police Station Sadar, Bathinda.
It is submitted that the petitioner, who is the married sister-in-law of the deceased, was found innocent during investigation. However, she has been summoned as an additional accused to face trial on an application under Section 319 Cr.P.C. It is submitted that the petitioner has appeared before the learned trial court on 16.08.2017 pursuant to order dated 11.08.2017 passed by this 1 of 2 ::: Downloaded on - 13-10-2017 23:24:06 ::: CRM No.M-29325 of 2017 [2] Court. It is submitted that the petitioner is ready and willing to face trial and appear before the learned trial court on each and every date fixed. Photocopy of order dated 16.08.2017, produced in Court today, is taken on record subject to just exceptions.
Learned counsel for the State, on instructions from ASI Lachman Singh, apart from verifying that the petitioner has appeared before the learned trial court on 16.08.2017, affirms that the petitioner is not involved in any other criminal case.
There are no allegations on behalf of the State that the petitioner is likely to abscond or that she is likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.
Keeping in view the facts and circumstances as above but without commenting upon or expressing any opinion on the merits of the case, this petition is allowed. Consequently, interim bail afforded to the petitioner on 16.08.2017 is made absolute subject to the petitioner furnishing fresh bail bonds and surety to the satisfaction of the learned trial court.
( LISA GILL )
October 9 , 2017. JUDGE
'om'
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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