MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, apprehending arrest in the FIR captioned above, came up before this Court under Sec. 438 Cr.P.C., seeking anticipatory bail.

(2.) Vide order dtd. 10/9/2021, this Court had granted interim anticipatory bail to the petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner was arraigned as an accused for possessing of 25 - 1/2 bottles of illicit liquor. He further submits that the petitioner has joined the investigation.