SHAMLA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under Section 438 of the Code of Criminal Procedure seeking anticipatory bail in a case registered against the petitioner vide FIR No. 38 dated 11.04.2012 under sections 406/498-A IPC at Police Station City Phagwara, district Kapurthala.

(2.) Learned State counsel submits that pursuant to order dated 16.05.2012, petitioner has joined investigation and is no longer required for custodial interrogation.

(3.) In view of the above, order dated 16.05.2012 is hereby made absolute subject to the conditions as envisaged by Section 438(2) Cr.P.C.