HARBANS KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Harbans Kaur, widow of Major Singh, has directed the instant petition for the grant of anticipatory bail in a case registered against her along with her other main co-accused and son Suba Singh, by virtue of FIR No.76 dated 22.08.2012, for the commission of offences punishable under Sections 498-A, 342, 323 and 34 IPC (the offence punishable under Section 406 IPC was added later on), by the police of Police Station Sadar Muktsar, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the petitioner is entitled to the concession of anticipatory bail in this context.