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Judgment
14 paragraphs · 265 wordsPetitioner has 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.117 dated 07.12.2017, registered at Police Station Dera Baba Nanak, Police District Batala, District Gurdaspur, under Sections 326, 324, 323,
506, 148 and 149 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 petitioner as well as learned State counsel and gone through the record.
As per the prosecution version, only LALKARA has been attributed to the present petitioner.
At the time of arguments, it is stated that parties have already effected compromise and quashing petition on the basis of compromise has already
been filed.
In pursuance of the interim order dated 25.05.2018 passed by this Court, the petitioner has already joined the investigation. She is not required for
custodial interrogation. Nothing is to be recovered from her. Therefore, no useful purpose will be served by sending her 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 25.05.2018, granting interim bail to the petitioner,
is made absolute. However, the petitioner 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.