SURINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 438 Code of Criminal Procedure seeking pre -arrest bail in a case registered against the Petitioner under Sections 307, 323, 148, 149, 506 IPC and Section 25/27/54/59 of Arms Act at Police Station Salem Tabri, District Ludhiana, vide FIR No. 76 dated 28th April, 2010.

(2.) LEARNED Counsel for the Petitioner has argued that no offence under Section 307 IPC is made out qua the Petitioner and she was never served by the investigating agency, due to which she was declared a proclaimed offender.

(3.) THE allegation against the accused including the Petitioner is that they assaulted Bhola and Parveen Kaur. While husband of the Petitioner fired at them, Petitioner gave slaps. The investigating agency made efforts for the Petitioner to join investigation but the same proved futile. Resultantly, she was declared proclaimed offender.