Punjab-Haryana High Court
Raminder Kaur vs State Of Punjab on 27 November, 2012
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No.M-31094 of 2012
Date of Decision : November 27, 2012
Raminder Kaur
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr.Vipin Mahajan,Advocate, for the petitioner.
Ms.Harsimrat Rai, Deputy Advocate General, Punjab.
Naresh Kumar Sanghi, J.
Prayer in the petition is for grant of anticipatory bail to petitioner-Raminder Kaur, who has been booked for having committed the offences punishable under Sections 465, 467, 468 and 471 read with Section 34, IPC.
Learned counsel for the State, on instructions from ASI Harpal Singh, Police Station, City, Gurdaspur, submits that in compliance of the order dated 09.10.2012, the petitioner has joined the investigation and is no more required by the police for any other purpose.
In view of the above, the present petition is allowed and the order dated 09.10.2012 whereby ad-interim anticipatory bail was granted to the petitioner, is made absolute.
The petitioner shall continue to join the investigation as and when required to do so and abide by all the conditions laid down under Section 438(2) Cr.P.C.
November 27, 2012 (Naresh Kumar Sanghi) seema Judge