SURESH DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No.351 dtd. 6/8/2018, registered at Police Station Rai, District Sonepat, under Ss. 4, 5, 6, 23, 25 and 26 of the Pre-natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994 and Sec. 120-B of the Indian Penal Code.

(2.) The allegation against the present petitioner is that a decoy lady patient met with one Virender, who took her to the present petitioner. Thereafter, the present petitioner took the decoy lady patient to the doctor.

(3.) In pursuance of the interim order dtd. 5/10/2018 passed by this Court, the petitioner has already joined the investigation. She is not required for custodial interrogation. Nothing is to be recovered from her. Therefore, no useful purpose will be served by sending her to custody.