SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner relies upon the decision of the Division Bench of this Court in the case of "Raninder Singh and others Vs. State of Punjab and others reported as 2008 (2) ILR 417", in which the concerned petitioner was finally granted a brief protection by way of permitting him to be notified about his involvement in any cognizable case as yet unknown to him in the following manner:-

(2.) Learned counsel for the petitioner also relies upon the decision of a Coordinate Bench of this Court in the case of "Charanjit Singh @ Channi Vs. State of Punjab and others, reported as 2013 2 RCR (Cri)383" in which similar relief was granted, the operative portion of which is reproduced herein:-

(3.) Submission of the petitioner in this regard is that her husband has been implicated in various complaints lodged, in which the petitioner has also been unnecessarily roped in. Learned counsel for the petitioner has drawn attention of the Court to the proceedings in respect of FIR No.75 dtd. 21/9/2020 Police Station Sector 19, in which initially a submission was made before the Court that investigation against the petitioner's husband was almost complete and the challan would be filed soon thereafter, but the petitioner herself was surprisingly arrested only two days later. She was, however, subsequently granted regular bail on 26/11/2021 by the Ld. Court below vide order Annexure P-5.