BALJINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No. 0005 dated 08.01.2020, registered under Sections 3(1) (x) & 3(l)(vii) of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC/ST Act') at Police Station City Gurdaspur, District Gurdaspur.

(2.) The operative part of the order dated 30.01.2020, vide which the petitioner has been granted interim bail, is reproduced below:

(3.) Learned counsel for the petitioner submits that the petitioner, in pursuance to the order dated 30.01.2020, has already appeared before the SHO/Investigating Officer and has joined the investigation.