LAWS(P&H)-2020-5-13

JASVIR KAUR Vs. STATE OF PUNJAB

Decided On May 18, 2020
JASVIR KAUR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Jasvir Kaur, widow of Rajwinder Singh prays for grant of regular bail in FIR No.23 dated 13.02.2019 registered at Police Station Jaitu, District Faridkot for offence punishable under Sections 302, 201 and 120-B (added later on) of the Indian Penal Code.

(2.) Heard.

(3.) Notice of motion to the Advocate General, Punjab.