LAWS(P&H)-2024-2-25

ROMA RANI Vs. STATE OF PUNJAB

Decided On February 01, 2024
ROMA RANI Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions filed on behalf of petitioners Roma Rani and Sukhwinder Singh @ Deep in respect of FIR No.274, dtd. 5/12/2022 registered at Police Station Samana, District Patiala, under Ss. 370(5), 120-B of Indian Penal Code and Sec. 81 of Juvenile Justice (Care and Protection of Children) Act, 2015. Petitioner ' Roma Rani (in CRWP-2293-2023) in her petition has made the following prayers:

(2.) Petitioner - Sukhwinder Singh @ Deep (in CRM-M-15481-2023) in his petition has made the following prayers:

(3.) The FIR in question was lodged on the basis of secret information received by the police party headed by ASI Beant Singh, CIA Samana on 05/12/2022 to the effect that Baljinder Singh and Amandeep Kaur who use a white coloured i-20 car bearing registration No. PB-11-CY-7054 and Lalit Kumar, Bhupinder Kaur, Sajita and Harpreet Singh who use a Innova ambulance car bearing registration No. PB- 19-M-2594, in connivance with their other acquaintances, are involved in trafficking of newborn babies. It is alleged that today i.e. on 5/12/2022, Sukhwinder Singh alias Deep is coming in his car bearing registration No.HR-26-BX-4821 to take delivery of two new-born babies from them, which they have purchased from different places, and they are to meet near 'Namada Googa Marri' ground, for exchange amongst them and that if a raid is conducted, the aforesaid persons can be apprehended along with two newborn babies.