HARSIMRAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition is filed for grant of anticipatory bail in FIR No.43 dtd. 19/8/2018, under Ss. 302, 201 read with 34 IPC, 1860, registered at Police Station City Morinda, District Rupnagar.

(2.) The petitioner was declared proclaimed offender on 17/12/2018. On 26/11/2021, following order was passed by this Court:-

(3.) Learned counsel for the petitioner submits that the petitioner is daughter of deceased-Rajinder Singh. She is a case of Lupus Nephritis, Class-V, a chronic disease of kidney and is undergoing regular treatment at PGI, Chandigarh since 22/4/2019. In case, she has not been able to get treatment, this disease can flare up and worsen her condition, which may led to permanent damage to the kidneys requiring dialysis or renal transplant. Considering her kidney problem, she shall be more prone to disease COVID-19 pandemic.