PAMMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant Petition has been filed under Section 438 of the Code of Criminal Procedure seeking Anticipatory Bail in case FIR No.0091, dated 29.05.2017, registered under Section 306 of the Indian Penal Code, at Police Station Samana, District Patiala.

(2.) It transpires that the Petitioner had already been granted confirmed Anticipatory Bail by this Court long back on 04.10.2017 in CRM-M No.28520 of 2017.

(3.) She, however, does not appear to have been called for interrogation during investigation, but has been subsequently summoned by the Ld. Trial Court under Section 319 of the Cr.P.C .