SAMITTAR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 Cr.P.C., for grant of anticipatory bail to the petitioner, in case FIR No. 103, dtd. 8/12/2018, lodged under Ss. 406, 498-A of IPC, registered at Police Station Begowal, District Kapurthala (Annexure P-1).

(2.) Learned counsel for the petitioner submits that in compliance of order dtd. 8/9/2021, of this Court, the petitioner has joined investigation and cooperated with the investigating agency.

(3.) Learned State counsel on instructions from ASI Baljinder Singh, does not dispute the factum of the petitioner having joined investigation. He, however, submits that the petitioner has not cooperated with the investigation, as recovery of 1.5 tolas of gold ornaments is yet to be effected and hence his custodial interrogation would be required.