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Judgment
5 paragraphs · 162 wordsS.S. Saron, J.—The Petitioner seeks pre-arrest bail in a case registered against her on 4.7.2010 for the offences under Sections 406, 420, 467, 468, 471, and 120B IPC.
The Petitioner is stated to be beneficiary of the relinquishment deed dated 10.6.2009 which is said to have been fabricated. According to the Petitioner whatever has been done, has been done by her husband Vikram Singh and it is submitted that she is not responsible. At the time of grant of interim bail on 27.8.2010 it was stated by learned Counsel for the State that the relinquishment deed and the Jamabandi are to be recovered.
Learned Counsel for the State, on instructions from HC Rambir, Police Station Pehowa, District Kurukshetra, has submitted that the Petitioner has joined investigation and her custody is not required for the purpose of investigation.
In the circumstances, the interim bail granted vide order dated 27.8.2010 is made absolute.
The criminal miscellaneous petition stands disposed of.