Punjab-Haryana High Court
Ladli Khatun & Anr vs State Of Haryana on 10 February, 2016
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
225 CRM-M-2362-2016
Date of Decision: February 10, 2016
LADLI KHATUN & ANR ..........PETITIONERS
VERSUS
STATE OF HARYANA ........RESPONDENT
CORAM:- HON'BLE MR. JUSTICE M.M.S.BEDI
Present: Mr.Sandeep Sharma, Advocate for the petitioners.
Mr.Charanjit Singh Bakshi,Addl.A.G.Haryana.
M.M.S.BEDI, J.(Oral)
Petitioners are two ladies who were allegedly found in possession of 8 and 12 fake currency notes of 1000 and 100 denomination respectively. It is an admitted fact that the petitioners are not named in the FIR. They are in custody w.e.f. 30.8.2015.
Challan having already been presented, the petitioners, who are ladies, can be granted the concession of bail as recovery has already been effected.
The petition is allowed. The petitioners are ordered to be released on bail on their furnishing bail bonds and surety bonds to the satisfaction of the trial Court subject to the conditions that the petitioners will not indulge in similar activities of which they are accused of during the pendency of the trial.
( M.M.S.BEDI)
February 10, 2016 JUDGE
TSG
TARLOCHAN SINGH GILL
2016.02.12 17:46
I attest to the accuracy and
integrity of this document
HIGH COURT CHANDIGARH