Punjab-Haryana High Court
Saroj Kakkar vs State Of U.T. Chandigarh & Anr on 10 October, 2012
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Crl. Misc. No.M-14393 of 2012(O&M)
Date of Decision:.10.10.2012
Saroj Kakkar
... Petitioner
vs.
State of U.T. Chandigarh & Anr.
... Respondents
CORAM:HON'BLE MR. JUSTICE VIJENDER SINGH MALIK
Present:- Mr. Rakesh Dhiman, Advocate
for the petitioner.
Mr. J.S. Toor, APP, U.T. Chandigarh.
---
VIJENDER SINGH MALIK,J(ORAL) Saroj Kakkar, the petitioner seeks pre-arrest bail in a case registered by way of FIR No. 219 dated 14.8.2011 at Police Station Sector 36, Chandigarh, for an offence punishable under sections 418, 420, 467, 468, 471 and 120-B IPC.
Learned counsel for the petitioner submits that the petitioner has appeared before the court in pursuance of the order of this court and has been admitted to interim bail. According to him, she is now facing the trial.
Learned counsel for U.T. Chandigarh states that challan has been filed in the court on 14.10.2011. This circumstance itself shows that trial would be going on.
Crl. Misc. No.M-14393 of 2012 =2= In these circumstances, where investigation is over and challan has been filed way back and the petitioner is facing trial, there could be no objection to the allowing of bail to the petitioner. Consequently, the petition is allowed and order dated 21.5.2012 granting interim anticipatory bail to the petitioner is made absolute.
October 10,2012 (VIJENDER SINGH MALIK ) Jiten JUDGE