Surjit Kaur @ Sita vs State of Punjab

Petitioner Surjit Kaur @ Sita has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR

No.330 dated 30.09.2017, registered at Police Station Nakodar Sadar, Jalandhar (Rural), under Sections 406/420/465/468/471/120-B of IPC read with

Section 12 of the Travel Professional Regulation, Act, 2014 (in Short TPRA, 2014).

Notice of motion has been issued. Learned State counsel and counsel for the complainant have appeared and contested the instant 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 main allegation regarding cheating, inducement and taking money is against Kamaljeet Walia, husband of the present

petitioner, who has already died.

Challan has already been presented. The petitioner has been in custody since 16.07.2018. She is not required for any investigation or interrogation

purposes as she is in judicial custody. The trial of the case will take long time. No useful purpose will be served by keeping her 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 Rs.50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.