Manjeet Kaur vs State Of Punjab

Harsimran Singh Sethi, J

The petitioner is seeking anticipatory bail in FIR No. 112 dated 19.07.2020 under Section 406 IPC registered at Police Station City Jalalabad, District Fazilka.

Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dated 28.08.2020. Order dated 28.08.2020 is as under:-

"Learned counsel for the petitioner contends that FIR has been registered after a delay of two years and three months. He further contends that present FIR is a counter blast to an earlier complaint filed by the petitioner against one of her employees for theft of gold ornaments.

Notice of motion.

Mr. Luvinder Sofat, AAG, Punjab who has joined proceedings on service of advance copy of the petition appears and accepts notice on behalf of the State of Punjab and seeks time to get instructions.

Adjourned to 18.10.2020.

In the meanwhile, petitioner is directed to join the investigation within one week from today. In the event her arrest is to be caused, she shall be admitted to interim bail on her furnishing bail bonds/surety bonds to the satisfaction of the Investigating/Arresting Officer, subject to the conditions envisaged under Section 438 (2) Cr.P.C. "

Learned State counsel, who has also joined the proceedings through video conference, on instructions from ASI Jeet Singh, states that in terms of the order of this Court reproduced before, the petitioner has joined the investigation and no further interrogation is required at this stage.

Learned counsel for the petitioner undertakes that petitioner will join investigation and also cooperate with the investigating agency in case she is required for the same in future as well.

In view of the above, the order dated 28.08.2020 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.

In case at any given point of time hereinafter, it is felt by the investigating agency that petitioner is required for the investigation but is not cooperating, they will be at liberty to approach this Court for passing appropriate orders.

The petition stands disposed of.