Punjab-Haryana High Court
Kamla vs State Of Haryana on 4 July, 2012
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH.
Cr.Misc. M 1328 of 2012
Date of decision: 4.7.2012
Kamla
.. petitioner
vs
State of Haryana
... respondent
Present Mr. Nishant Raj, Advocate
Mr. Subhash Godara, Addl.A.G.Hry
M.M.S. BEDI,J.
The petitioner has been arrayed as an accused by the police in a case, registered at the instance of Partap Singh alleging that Sunita non- petitioner had extorted money from him in connivance with police under a threat to involve the complainant in a case of rape. So far as the petitioner is concerned, she is not named in the FIR and prima facie not connected with the main accused Sunita in the act of extortion of money. As the petitioner has been in custody for the last 10 months, she can be granted the concession of bail. Co-accused of the petitioner,namely, Jyoti and Poonam have been granted the concession of bail.
The petition is allowed and the petitioner is ordered to be released on bail on her furnishing bail bonds/ surety bonds to the satisfaction of the trial court subject to the condition that she will not commit the similar offence, of which she is accused of, during pendency of the trial.
July 4 ,2012 ( M.M.S. BEDI ) TSM JUDGE