RAJNI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Rajni wife of Chander Singh, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against her along with her husband and main accused Chander Singh son of Nirmal Singh, vide FIR No. 138 dated 11.08.2012, on accusation of having committed the offences punishable under Sections 406 and 420 IPC (the offence punishable under Section 3 of The Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 was later on added), by the police of Police Station City Derabassi, District SAS Nagar, Mohali.

(2.) NOTICE of the petition was issued to the State.

(3.) PRECISELY , the prosecution claimed that complainant Jyoti Dutt wife of Rajiv Dutt was the member of Raglan Infrastructure Ltd. Society. She was allotted Flat No. 122 on the ground floor in the said society. Chander Singh, main accused and husband of the petitioner entered into an agreement to purchase the flat for Rs. 17.50 lacs and got her signature on the documents. Meaning thereby, all the main allegations of indicated offences are assigned to main accused Chander Singh and husband of the petitioner (non -petitioner). Prima facie, petitioner has been involved in the instant case being the wife of main accused Chander Singh. Moreover, learned counsel are, ad idem, that the petitioner has already deposited an amount of Rs. 5 lacs, to show her bona fide in the trial Court. The complainant would be at liberty to withdraw the indicated amount on furnishing adequate security to the satisfaction of trial Court and subject to all just exceptions.