MAMTA KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the impugned judgment and order dtd. 17/4/2023, passed by the High Court of Punjab and Haryana in CRM-M-No. 17439 of 2023, whereby the High Court had rejected the said petition filed by the present appellant seeking anticipatory bail in connection with the case FIR No. 13 dtd. 14/2/2023, registered at Police Station-Gharinda, District-Amritsar for the offence punishable under Sec. -306 of the Indian Penal Code.

(3.) Heard learned counsel for the parties and perused the material on record.