MANINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in FIR No.270, dtd. 3/10/2021, under Ss. 323, 342, 506 read with Sec. 3(1) of the SC and ST (Prevention of Atrocities Act), 1989 registered at Police Station Phillaur, Jalandhar.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of order passed by this Court dtd. 28/10/2021.

(3.) Learned State counsel concedes that there is no specific injury which has been attributed to the petitioner. Learned State counsel further submits that as far as the allegations mentioned in the FIR are concerned, when the police party reached the site, they only found that two women were fighting with each other, without there being any injury suffered by the complainant by the said time.