BHUPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No. 21 dated 15.3.2012 under Section 420, 120-B of the Indian Penal Code, registered at Police Station Jodhan, District Ludhiana.

(2.) Learned counsel for the petitioner has submitted that an enquiry was conducted by the Additional Director General of Police IVC cum Human Rights, Punjab, Chandigarh and the petitioner was found innocent. Now the petitioner is in custody since 22.1.2013. Challan has already been presented in this case and petitioner is not required for further investigation.

(3.) Learned State counsel, who is assisted by the counsel for the complainant, on the other hand, has opposed the petition.