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Judgment
23 paragraphs · 378 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through video conferencing.
Through this petition, the petitioner seeks anticipatory bail in case bearing FIR No.111 dated 16.07.2020, registered at Police Station Sadar Malout,
District Sri Muktsar Sahib, under Sections 420 and 120-B IPC.
This Court, on 18.08.2020, passed the following order:
“Case is being taken up for hearing through video conferencing.
This is a petition for anticipatory bail to the petitioner in case FIR No.111 dated 16.07.2020 under Sections 420 and 120-B IPC registered at Police
Station Sadar Malout, District Sri Muktsar Sahib.
Learned counsel for the petitioner states that the petitioner was working as Multipurpose Health Worker with the Punjab Health Department and is
married to Sukhpal Singh, who is the elder brother of the co-accused Mahant Satnam Singh. The alleged sale deed dated 31.07.2019 was executed by
the coaccused in the name of complainant. The petitioner has no role to play in the present controversy and has been falsely implicated in the present
case. He further states that now at this stage, the compromise has been effected and the complainant Mithu @ Mithu Ram has tendered an affidavit
dated 05.08.2020 (Annexure P-2) in this regard. He (complainant) has received an amount of Rs.3 lacs from Mahant Satnam Singh i.e. co-accused of
the petitioner.
Notice of motion for 15.12.2020.
On the asking of the Court, Mr. N.K. Banka, DAG, Punjab accepts notice on behalf of the State.
Meanwhile, petitioner is directed to join the investigation and if she is sought to be arrested, she shall be released on interim bail to the satisfaction of
the Investigating Officer/Arresting Officer subject to the conditions as envisaged in Section 438 (2) of the Code of Criminal Procedure.â€
Learned counsel for the petitioner submits that pursuant to the order dated 18.08.2020 passed by this Court, the petitioner has joined the investigation.
Learned State counsel, on instructions from ASI Baljeet Singh, submits that the petitioner has joined the investigation and is now not required for any
further investigation.
In view of the above, without commenting on the merits of the case, the present petition is allowed and the order dated 18.08.2020 granting interim bail
to the petitioner, is made absolute, subject to the conditions laid down in Section 438 (2) Cr.P.C.