Punjab-Haryana High Court
Mandeep Kaur And Anr vs State Of Punjab on 18 December, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
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CRM-M-46657-2017
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-46657-2017
Date of Decision: 18.12.2018
Mandeep Kaur and another
... Petitioners
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. R.S.Cheema, Sr. Advocate with
Mr. R.K.Trikha, Advocate,
for the petitioners.
Ms. Monika Jalota, DAG, Punjab.
INDERJIT SINGH, J.
Petitioners-Mandeep Kaur and Swaranjit Kaur have filed this petition under Section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.13 dated 07.11.2017, registered at Police Station Vigilance Bureau, Phase-I, Mohali, under Section 120-B of IPC and Sections 13 (1) (e) read with Section 13 (2) of the Prevention of Corruption Act, 1988.
Notice of motion was issued. Learned State counsel has put in appearance on behalf of the respondent-State and contested this petition.
I have heard learned counsel for the petitioners as well as learned State counsel and gone through the record.
As per the FIR version, Surinder Pal Singh, Chief Engineer, GMADA has given contracts to his favourite firms. He has also floated 1 of 2 ::: Downloaded on - 26-12-2018 00:04:06 ::: -2- CRM-M-46657-2017 benami firms and the contracts etc. were awarded. There is also allegation that the firm of Tarundeep Singh has deposited more than `11 crores in the benami firm of the petitioners to make the money white. Petitioner- Mandeep Kaur is wife of Surinder Pal Singh and petitioner-Swaranjit Kaur is mother of Surinder Pal Singh. There is no direct allegation against the petitioners except that they are the directors of those benami firms.
In pursuance of the interim order dated 08.12.2017 passed by this Court, the petitioners have already joined the investigation. They are not required for custodial interrogation. Therefore, no useful purpose will be served by sending them to custody.
Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 08.12.2017, granting interim bail to the petitioners, is made absolute. However, the petitioners shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.
18.12.2018 (INDERJIT SINGH)
parveen kumar JUDGE
Note: Whether speaking/reasoned : Yes
Whether reportable : No
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