Mehinder Singh Sullar, J. - (1.) PETITIONER -Neeta @ Sunita, wife of Dharma, has directed the instant petition for the grant of anticipatory bail in a case registered against her along with her other co -accused, vide FIR No. 220 dated 29.06.2014, for the commission of offences punishable under Sections 307, 341, 506 and 34 IPC, by the police of Police Station Safidon, District Jind.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, the following order was passed by this Court on 11.07.2014: - Learned counsel, inter alia, contended that petitioner was empty handed and was stated to have caused simple injuries at the back(non -vital part) of the complainant with brick bat. The argument is that the main injury subject matter of offence punishable under Section 307 IPC is attributed to main accused Amit Kumar (non -petitioner). Heard. Notice of motion be issued to the respondent, returnable for 22.07.2014. Meanwhile, the petitioner is directed to join the investigation before the next date of hearing. In the event of her arrest, the Arresting Officer would admit her to bail on her furnishing adequate bail and surety bonds in the sum of Rs. 25,000/ - to his satisfaction.;