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Jatto Bai vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 27 September 2002 · Citation: (2002) 3 CriminalCC 598 : (2002) 4 RCR(Criminal) 444

HON’BLE JUDGES
Viney Mittal, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 438 · Penal Code, 1860 (IPC) — Section 323, 34, 342, 406, 498A
CASE NUMBER
Criminal Miscellaneous No. 37458 of 2002 in Criminal Miscellaneous No. 32403 of 2002
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Judgment

5 paragraphs · 239 words

Viney Mittal, J.—The prayer made in (he present petition u/s 438 of the Code of Criminal Procedure,1973 filed by Jatto Bai wife of Kesar Ram and Rajkiranjeet Kaur @ Raj Kishan @ Rani daughter of Kesar Ram is for the grant of anticipatory bail to them in case FIR No.211 dated July 19 2002 registered at Police Station Fazilka, District Fcrozepur, under Sections 498A/342/323/506/34 of the Indian Penal Code, 1860 (for short, the Code''). Vide order dated August 6, 2002 this Court had granted interim anticipatory bail to the petitioners. However, they were directed not to tamper with the evidence or try to win over the witnesses. Subsequently, offence u/s 406 of the Code was also added. The order dated August 6,2002 was, therefore, supplemented by the order dated September 5,2002.

2.

I have heard the learned counsel for the parties.

3.

I find that Avinash Rani was married to Harkishan Lal son of Kesar Ram. Both Harkishan Lal and Kesar Ram were arrested and. thereafter, released on bail.

4.

Under these circumstances. I feel that the order dated August 6,2002 granting interim anticipatory bail to the petitioners be made absolute.

5.

While making the order dated August 6, 2002 absolute. I direct that the petitioners would be released on bail on furnishing their personal bonds to the satisfaction of the Arresting Officer. However, the petitioners would not tamper with the evidence or try to win over the witnesses.