PARWINDER KAUR Vs. STATE OF PUNJAB
LAWS(P&H)-2011-5-205
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 04,2011

PARWINDER KAUR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 39 dated 4.8.2010 under Sections 454/380/420/406/10 -B IPC, Police Station Maqboolpura, District Amritsar.
(2.) THIS Court vide order dated 7.4.2011 has directed to release the Petitioner on interim bail. Mr. K.D. Sachdeva, learned Additional Advocate General, Punjab, on instructions from SI Baldev Singh, who is personally present in Court, states that Petitioner has not joined the investigation despite of order dated 7.4.2011.
(3.) LEARNED Counsel for the Petitioner states that Petitioner shall join investigation within 10 days.;


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