Punjab-Haryana High Court
Sheetal And Ans vs State Of Haryana on 19 December, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
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CRM-M-42056-2017
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-42056-2017
Date of Decision: 19.12.2017
Sheetal and another
... Petitioners
Versus
State of Haryana
... Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Sudhir Hooda, Advocate,
for the petitioners.
Mr. B.S.Virk, DAG, Haryana.
INDERJIT SINGH, J. (Oral)
Petitioners-Sheetal and Anita Rani 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.347 dated 06.05.2016, registered at Police Station Civil Lines, Karnal, District Karnal, under Sections 419, 420, 467, 468, 471, 384, 120-B and 506 of the Indian Penal Code.
Notice of motion was issued in this case. 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 have gone through the record.
1 of 2 ::: Downloaded on - 23-12-2017 23:16:56 ::: -2- CRM-M-42056-2017 From the record, I find that as per the allegations of the prosecution, the accused persons in collusion with each other and by playing fraud produced the transfer letter No.3036/1 dated 15.07.2015 before the office of Sub Registrar.
Learned counsel for the petitioners submitted that the said letter was submitted by the mother of petitioners namely Prem Rani, who is on regular bail.
In pursuance of the interim order dated 08.11.2017 passed by this Court, the petitioners have already joined the investigation. They are not required for custodial interrogation. Nothing is to be recovered from them. 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 08.11.2017, 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.
19.12.2017 (INDERJIT SINGH)
parveen kumar JUDGE
Note: Whether speaking/reasoned : Yes
Whether reportable : No
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