SUMAN LATA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by petitioner -Suman Lata under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for grant of anticipatory bail in case FIR 154 dated 10.11.2013, registered under Sections 420, 467, 468, 471 and 120 -B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Division No. 6, Ludhiana.

(2.) THE brief facts of the prosecution case are that the petitioner and her husband Pawan Kumar Kaushal were residing as tenants in the house of complainant -Lalita Bhandari widow of Kewal Krishan. They cheated the complainant to the tune of Rs. 8,00,000/ - on the pretext of getting purchased the plots from their relative, namely Pritam Singh son of Gurdial Singh, who was lateron found to be a fake person. The application for grant of anticipatory bail, filed by the petitioner, has been dismissed by the learned Additional Sessions Judge, Ludhiana vide order dated 23.5.2014. Hence, this petition.

(3.) LEARNED counsel for the petitioner contended that the husband of petitioner, namely Pawan Kumar Kaushal was arrested in this case on 11.11.2013 and since then he is in custody. The petitioner was not a signatory to the agreement to sell. There is also no evidence that she had received money from the complainant. No recovery is to be effected from her possession. She is ready to join the investigation. Hence, she is entitled for the anticipatory bail.