Baljit Kaur vs State Of Punjab

Anupinder Singh Grewal, J

The petitioner is seeking anticipatory bail in FIR No. 0096 dated 22.08.2021, under Sections 406, 420, 506 and 120-B of the Indian Penal Code, 1860, registered at Police Station Cantt. Jalandhar, District Police Commissionerate Jalandhar.

Learned counsel for the petitioner contends that the petitioner is the maternal aunt of co-accused Ramandeep Kaur, who had married the son of the complainant. It is alleged that the petitioner along with Ramandeep Kaur and other relatives had taken money from the son of the complainant for sending him abroad although Ramandeep Kaur had gone abroad, but she did not make any effort to take her husband abroad. He, however, contends that co-accused Ramandeep Kaur has been making efforts to take her husband abroad, but difficulty had arisen due to Covid-19 pandemic.

This Court, by order dated 10.09.2021, had directed the petitioner to appear before the investigating officer and join the investigation and in the event of her arrest, she was ordered to be released on ad interim bail to the satisfaction of the investigating/arresting officer, subject to the conditions envisaged under Section 438 (2) Cr.P.C.

Learned State counsel, upon instructions from ASI Rakesh Kumar, states that although the petitioner has joined investigation, but money is to be recovered from her.

In view of the above and the petitioner having joined investigation, the order dated 10.09.2021 granting interim bail to the petitioner is made absolute.

However, the petitioner shall abide by the conditions stipulated under Section 438 (2) Cr.P.C. She shall also join investigation as and when called upon to do so.

The petition stands disposed of.