BALWINDER KAUR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 109 dated 11.5.2007, under Sections 148, 307, 302, 326, 324, 341, 149 of the Indian Penal Code at Police Station Tanda District Hoshiarpur.

(2.) At the time of issuance of notice of motion on 29.7.2010, the following order was passed:-

(3.) Learned counsel for the petitioners has submitted that in terms of the above order, the petitioners have surrendered before the Area Magistrate and have furnished interim bail. Now the case has been committed to the Court of Session.