Kuljit Kaur vs State Of Punjab on 7 April, 2010

[Cites 9, Cited by 72]

Punjab-Haryana High Court

Kuljit Kaur vs State Of Punjab on 7 April, 2010

Bench: Ajai Lamba

IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH



                     Criminal Miscellaneous No. M-5300 of 2010
                                   Date of Decision: April 07, 2010




Kuljit Kaur
                                                     .....PETITIONER(S)

                                 VERSUS



State of Punjab
                                                    .....RESPONDENT(S)

                             .         .     .


CORAM:            HON'BLE MR. JUSTICE AJAI LAMBA



PRESENT: -        Mr. Jasdeep Singh Gill, Advocate,
                  for the petitioner.

                  Ms.   Rajni   Gupta,    Additional
                  Advocate General, Punjab.



                             .         .     .


AJAI LAMBA, J (Oral)

The petition has been filed under Section 438 Cr.P.C. for grant of bail to the petitioner in case FIR No.192 dated 15.9.2007 under Sections 419, 420, 465, 467, 468, 471, 120-B IPC registered with Police Station, Sidhwan Bet, Ludhiana Rural.

Learned counsel for the respondent- State, on instructions from Jasmer Singh, Assistant Sub Inspector, states that the petitioner has joined the investigation and is Crl. Misc. No. M-5300 of 2010 [2] not required for further interrogation.

In view of the statement made on behalf of the respondent-State, the petition is allowed.

Order dated 23.2.2010 is hereby made absolute and it is directed that in the event of arrest, the petitioner shall be enlarged on bail on furnishing of bail bonds to the satisfaction of the Arresting/Investigating Officer, subject to the following conditions:-

"(i) The petitioner shall make herself available for inter-

rogation as and when required;

(ii) The petitioner shall not directly or indirectly make any inducement, threat or promise to any person ac- quainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; and

(iii) The petitioner shall not leave India without the pre- vious permission of the Court."

This order shall enure till 15 days after the filing of final report under Section 173 Cr.P.C. within which period, the petitioner shall be re- quired to seek regular bail.



                                                                  (AJAI LAMBA)
April 07, 2010                                                       JUDGE

avin

1. To be referred to the Reporters or not?

2. Whether the judgment should be reported in the Digest?

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