DEVINDER KUMARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is seeking anticipatory bail in FIR No.157 dtd. 5/6/2020 registered under Ss. 3(1), 3(3), 4, 23, 25 of the Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994; Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Sec. 120-B of the IPC at Police Station Patran, District Patiala.

(2.) Learned counsel for the petitioner contends that the petitioner has joined investigation in terms of the order passed by this Court on 3/9/2021. Order dtd. 3/9/2021 is as under:-

(3.) Annexures P-4 to P-7 are taken on record.