ASHA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 438 Code of Criminal Procedure is for grant of anticipatory bail to the Petitioner in FIR No. 112, dated 10.5.2010, registered under Sections 363, 366, 380, 120-B IPC, at Police Station City Gurdaspur, District Gurdaspur.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) A coordinate Bench of this Court passed the following order on 7.9.2010: