LAWS(P&H)-2019-8-119

SUNITA DODA Vs. STATE OF PUNJAB

Decided On August 19, 2019
Sunita Doda Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Present petition under Section 438 of the Code of Criminal Procedure is for grant of anticipatory bail in case bearing FIR No. 16 dated 09.02.2018 (Annexure P/1) under Sections 420, 467, 468, 471, 506 and Section 120-B IPC (offences under Section 384 and 385 IPC added later on) and Sections 7 and 13(2) of the Prevention of Corruption Act, 1988 (for short, "the Act") registered at Police Station City-I, Abohar, District Fazilka.

(2.) In this case, as per orders dated 15.03.2018 passed by learned Additional Sessions Judge, Fazilka, the petitioner was allowed anticipatory bail in the above mentioned FIR. The same was cancelled vide order dated 13.10.2018 passed by learned Additional Sessions Judge, Fazilka. Revision petition filed by the petitioner against the said order dated 13.10.2018 was dismissed by this Court vide orders dated 27.11.2018 because the petitioner was not cooperating with the Investigating Agency and had not handed over the documents required in this case.

(3.) At the time of arguments, learned counsel for the petitioner contended that the investigating Agency wanted to get recovered copy of agreement of sale which is already pending before Civil Court in a litigation and the investigating agency has already obtained that.