HARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon her arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) The petitioner has not disclosed criminal antecedents. She is directed to disclose her criminal history to the Investigator without any delay.

(3.) The petitioner along with her accomplices allegedly made an attempt to commit robbery in Punjab National Bank's branch at Baba Bakala Sahib on Feb. 25, 2022.