JATTO BAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer made in the present petition under Section 438 of the Code of Criminal Procedure, 1973 filed by Jatto Bai wife of Kesar Ram and Rajkiranjeet Kaur @ Raj Kishan @ Rani daughter of Kesar Ram is for the grant of anticipatory bail to them in case FIR No. 211 dated July 19, 2002 registered at Police Station Fazilka, District Ferozepur, under Sections 498- A/342/323/506/34 of the Indian Penal Code, 1863 (for short, 'the Code'). Vide order dated August 6, 2002 this Court had granted interim anticipatory bail to the petitioners. However, they were directed not to tamper with the evidence or try to win over the witnesses. Subsequently, offence under Section 406 of the Code was also added. The order dated August 6, 2002 was, therefore, supplemented by the order dated September 5, 2002.

(2.) I have heard the learned counsel for the parties.

(3.) UNDER these circumstances, I feel that the order dated August 6, 2002 granting interim anticipatory bail to the petitioners be made absolute.