BALWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The appellant approached the Punjab and Haryana High Court at Chandigarh by filing Criminal Misc.No.M-41311 of 2015, seeking anticipatory bail under Section 438 of the Criminal Procedure Code, with reference to FIR No.171 dated 17.11.2014, registered at Police Station Mukerian, District Hoshiarpur (Punjab). By the impugned order dated 19.01.2016, the appellant was declined the benefit of Section 438 Crl.P.C. It is therefore that the appellant has approached this Court.

(3.) Consequent upon this Court issuing notice, the State of Punjab has preferred a counter affidavit dated 28.06.2016, which has been filed by the Deputy Superintendent of Police, Sub-Division Mukerian, District Hoshiarpur (Punjab). Learned counsel for the appellant has invited our attention to the following observations recorded therein in paragraph 5 :