Punjab-Haryana High Court
Gian Kaur And Another vs State Of Punjab And Others on 4 October, 2012
Author: Sabina
Bench: Sabina
Crl. Misc. No.M-29087 of 2012(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No.M-29087 of 2012(O&M)
Date of decision: 04.10.2012
Gian Kaur and another
.....Petitioners
Versus
State of Punjab and others
.....Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Viney Puri, Advocate for
Mr. D.K. Bhatti, Advocate
for the petitioners.
Mr. K.D.S. Sidhu, Addl. Advocate General, Punjab
for respondents No.1 to 3.
Mr. Vijay Rana, Advocate
for respondent No.4.
****
SABINA, J.
Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in case FIR No.108 dated 21.07.2010 under Sections 419/420/465/468/471/120-B of the Indian Penal Code, 1860 registered at Police Station Kapurthala City, District Kapurthala.
At the time of issuance of notice of motion, following order was passed by this Court on September 19, 2012:
"Notice of motion for 04.10.2012..
In the meantime, in the event of arrest, the petitioners be admitted to interim bail subject to the satisfaction of the Arresting Officer. They shall abide by the conditions envisaged Crl. Misc. No.M-29087 of 2012(O&M) -2- under Section 438(2) of the Code of Criminal Procedure, 1973."
Learned State counsel who is assisted by Sub-Inspector Surinder Singh has stated that in pursuance to above order, petitioners have joined the investigation.
Accordingly, this petition is allowed. The interim bail granted by this Court vide order dated September 19, 2012 is made absolute. Further the petitioners are directed to surrender their passports before the investigating officer.
(SABINA) JUDGE 04.10.2012 vcgarg