JASVIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of anticipatory bail in case bearing FIR No.61 dtd. 10/7/2019 registered under Ss. 452, 323, 506, 148, 149 of the Indian Penal Code, 1860 (Sec. 302 IPC added later on) at Police Station Ghal Khurd, District Ferozepur.

(3.) The petitioner is a lady. Initially, the FIR was registered for the offences under Ss. 452, 323, 506, 148, 149 of the Indian Penal Code against Lovepreet Singh, Pippal Singh, Sukhwinder Singh, Jasvir Kaur (present petitioner) and Kiranjeet Singh, on the statement of Dalbir Singh-complainant.