MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application seeking pre-arrest bail in case FIR No. 270, dated 08.12.2010, under Sections 307, 506, 148 and 149 IPC and Sections 25 and 27 of the Arms Act, registered at Police Station City Rajpura, District Patiala.

(2.) Learned Counsel for the Petitioners has vehemently argued that Petitioners are ladies and stated to be armed with gandasi, while as per the medical report, no injury is found from the gandasi on the body of injured.

(3.) Learned Deputy Advocate General, Punjab, on the instructions from the Investigating Officer ASI Darshan Singh, who is present in person in Court, states that there is only firearm injury on the body of the injured, hence, no recovery is to be made from the accused-Petitioners.