HARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HARPREET Kaur - the petitioner herein and her parents, are booked in a case FIR No. 4 dated 21.4.2004 under Sections 406/420/494/495 IPC registered at Police Station Khui Khera.

(2.) THE petitioner was granted regular bail by the trial Court to its satisfaction. During the investigation of the case, her passport was also taken into custody. The said passport No. is E 518721, which is otherwise valid up to 2009.

(3.) PURSUANT to notice of motion, Mr. Sandeep Jain, AAG, Punjab, has put in appearance on behalf of the State.