JULIE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application seeking anticipatory bail in case FIR No. 185, dated 21.05.2010, under Section 406, 498A of the Indian Penal Code, registered at Police Station Sadar Amritsar, District Amritsar.

(2.) LEARNED Counsel for the Petitioner states that the Petitioner has been enlarged on bail pursuant to the CRM M -37441 of 2010 directions issued by this Court dated 21.12.2010 and she has joined the investigation.

(3.) CONSIDERING totality of the facts and circumstances of the case, present petition is allowed. Order dated 21.12.2010 is made absolute, subject to the limitations provided under Section 438(2) of the Code. Petitioner -accused shall participate in the investigation as and when she is required.