MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No. 0096 dtd. 22/8/2021, under Ss. 406, 420, 506 and 120-B of the Indian Penal Code, 1860, registered at Police Station Cantt. Jalandhar, District Police Commissionerate Jalandhar.

(2.) Learned counsel for the petitioner contends that the petitioner is the mother of co-accused Ramandeep Kaur, who had married the son of the complainant. It is alleged that the petitioner along with Ramandeep Kaur and other relatives had taken money from the son of the complainant for sending him abroad although Ramandeep Kaur had gone abroad, but she did not make any effort to take her husband abroad. He, however, contends that co-accused Ramandeep Kaur has been making efforts to take her husband abroad, but difficulty had arisen due to Covid-19 pandemic.

(3.) This Court, by order dtd. 17/9/2021, had directed the petitioner to appear before the investigating officer and join the investigation and in the event of her arrest, she was ordered to be released on ad interim bail to the satisfaction of the investigating/arresting officer, subject to the conditions envisaged under Sec. 438 (2) Cr.P.C.