KOMALJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Apprehending her arrest in FIR No.0016 dtd. 27/2/2022, registered under Ss. 307, 326-A, 148, 149 of the Indian Penal Code, 1860 (Ss. 302 and 120-B IPC added later on and Ss. 307 and 326-A IPC deleted by Police) at Police Station Khanauri, District Sangrur, petitioner seeks pre-arrest bail.

(2.) Notice of motion.

(3.) On asking of the Court, Mr. Sukhbeer Singh, Asstt. Advocate General, Punjab appears and accepts notice on behalf of the respondent/ State.