MANDEEP KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 439 of the Code of Criminal Procedure, 1973, (hereinafter referred to as 'Cr.P.C.') has been preferred for grant of regular bail in FIR No.229 dated 13.07.2016 registered at Police Station Sector-5, District Panchkula, under Sections 406, 420, 467, 468, 471, 457, 380, 379 and 120-B of the Indian Penal Code, 1860, with a further prayer for extension of stay of arrest as granted by the Hon'ble Supreme Court by order dated 06.04.2018 (Annexure P-7), during the pendency of the petition.

(2.) Briefly the facts are that the above referred to FIR was registered against the petitioner, who is the daughter-in-law of the complainant, with the background and allegations that the petitioner and the son of the complainant had some dispute between them, which was resolved and the matter was patched up in the presence of some family members.

(3.) On registration of the FIR, petitioner filed a petition for grant of anticipatory bail, which was dismissed by the trial Court and thereafter she preferred similar petition before this Court under Section 438 Cr.P.C. i.e. CRM-M No.320 of 2017 which was dismissed by a detailed order on 08.03.2018 (Annexure P-6). After the dismissal of the said petition, Petition for Special Leave to Appeal (Crl.) No.2741/2018 was preferred, which came up for hearing before the Hon'ble Supreme Court on 06.04.2018 when the same was dismissed, however, stay of arrest of the petitioner for four weeks was granted with an observation that in the meantime, petitioner may apply for regular bail.