Sukhjinder Kaur vs State of Punjab

Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.218 dated

26.07.2018, registered at Police Station Division No.8, Ludhiana, under Sections 420 and 120-B of the Indian Penal Code and Section 24 of the

Immigration Act.

Notice of motion has been issued. Learned State counsel has appeared on behalf of respondent-State and complainant has also appeared through his

counsel. They contested this petition.

I have heard learned counsel for the parties as well as learned State counsel and gone through the record.

From the record, I find that the present petitioner is not named in the FIR. There is no allegation against the present petitioner that she had induced the

complainant to part with money. As per the FIR, no money was paid to the present petitioner. The present petitioner has been nominated during the

inquiry and allegations have been levelled that at the instance of petitioner, money was given to Jagdish.

The petitioner has been in custody since 29.08.2018. She is not required for any investigation or interrogation purposes as she is in judicial custody.

The trial of the case may take a long time. No useful purpose will be served by keeping the petitioner in custody till the final disposal of the case.

Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on

the merits of the case, this criminal miscellaneous petition is allowed and the petitioner is ordered to be released on bail subject to her furnishing

personal bonds in the sum of `50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.