Pinki vs State Of Punjab

Anupinder Singh Grewal, J

The petitioner is seeking anticipatory bail in FIR No.35 dated 10.04.2021, under Sections 406, 420 IPC and Section 13 of the Punjab Travel Professional (Regulation) Act, registered at Police Station Sadar Banga, District SBS Nagar.

A Coordinate Bench of this Court on 20.05.2021 had passed the following order:-

"Inter alia submits that the petitioner is mother of the main accused, aged around 60 years, who is running the Consultancy Centre namely 'The Study Express-IELTS'.

It is submitted that in similar circumstances, in FIR No.43, the benefit of anticipatory bail was granted on 02.12.2020 (Annexure P-2) by noting that the amount had been received in the account of Consultancy Services operated by co-accused Kapil Sharma. It is submitted that the main accused is in custody and the petitioner has been named to put pressure upon the family and the payments have been made by cheques which were deposited in favour of Consultancy Service.

Notice of motion for 28.07.2021.

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Mr. Sidakmeet Singh Sandhu, AAG, Punjab accepts notice on behalf of the State.

In the meantime, it is directed that the petitioner shall join investigation and in the event of arrest of the petitioner, she shall be released on ad-interim bail subject to the satisfaction of the investigation officer. The petitioner shall join investigation as and when required and shall comply with the conditions laid down in Section 438(2) Cr.P.C."

Learned State counsel, upon instructions from ASI Rampal, states that the petitioner has joined investigation.

In view of the above and the petitioner having joined investigation, the Covid-19 Pandemic, the order dated 20.05.2021 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.