GURJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Invoking the provisions of section 438 Cr.PC., petitioner Gurjit Kaur wife of Pritam Singh, has instituted the present petition for anticipatory bail in a case registered against her alongwith her other co-accused, namely, Harjeet Singh, vide FIR No.167 dated 9.9.2010, on accusation of having committed the offences punishable under sections 309, 406, 498-A and 506 IPC by the police of Police Station Model Town, Ludhiana.

(2.) Notice of the petition was issued to the State.

(3.) Having heard the learned counsel for the parties, having gone through the record with their valuable help and after considering the matter deeply, to my mind, the present petition deserves to be accepted in this respect.