NARVINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail in case FIR No.44 dated 11.2.2006, registered under Sections 420,465,467,468 of the Indian Penal Code and Section 12 of the Passport Act, at Police Station City,Hoshiarpur. Counsel for the petitioner contends that the petitioner is the daughter-in-law of the complainant. The present complaint has been registered, to pressurise her into withdrawing her complaint, alleging commission of offences by the complainant and the petitioner's husband. Vide order of this Court dated 25.4.2006, it was directed that in the event of arrest of the petitioner, she shall be released on bail, subject to the conditions enumerated therein.

(2.) COUNSEL for the petitioner contends that the petitioner has joined investigation, therefore, her custodial interrogation is not required. COUNSEL for the State of Punjab, on instructions from Head Constable Kulbir Singh, Police Station City,Hoshiarpur, does not deny the aforementioned fact and states that custodial interrogation of the petitioner is not required. In view of what has been stated above, the order of this Court dated 25.4.2006 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. This petition stands disposed of accordingly.