JASWINDER KAUR Vs. STATE OF PUNJAB
LAWS(P&H)-2011-4-202
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 25,2011

JASWINDER KAUR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 15 dated 28.2.2011 under Sections 406/498 -A IPC, Police Station Sidhwan Bet, District Ludhiana (Rural).
(2.) THIS Court vide order dated 22.3.2011 has directed to release the Petitioner on interim bail. Learned Counsel for the Petitioner states that Petitioner has already been released on bail and the Petitioner has joined the investigation and shall join the investigation as and when she is asked to do so by the Investigating Officer.
(3.) MR . K.D. Sachdeva, learned Additional Advocate General, Punjab, on instructions of ASI Hargurdev Singh, who is present personally in Court, states that Petitioner is co -operating in the investigation.;


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