REGENT COMPUTRONICS PVT. LTD.

Primaljeet Kaur Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

RAJ KUMAR V. STATE OF PUNJAB [REFERRED TO]
DEEPAK V. STATE OF M.P [REFERRED TO]
STATE OF PUNJAB VS. KAMALJIT KAUR ALIAS BHOLI [REFERRED TO]
BALBIR SINGH V. THE STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA V. BABU RAM [REFERRED TO]
WAZIR CHAND STATE OF HARYANA VS. STATE OF HARYANA:WAZIR CHAND [REFERRED TO]

JUDGEMENT

(1.) This is a first petition under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in FIR no.237 dtd. 5/10/2021 registered under Ss. 306/34 IPC at Police Station City Phagwara, District Kapurthala.

(2.) On 17/11/2021, this Court was pleased to pass the following order:-

(3.) Learned counsel for the petitioners has submitted that the petitioners have joined the investigation.

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PRIMALJEET KAUR Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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