VARINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.87 dtd. 5/12/2021 at Police Station Ghaine Ke Bangar, District Batala, under Ss. 420/120-B IPC.

(2.) At the time of issuance of notice of motion on 3/2/2022, the following order was passed:

(3.) Learned State counsel upon instructions has informed that pursuant to interim directions issued by this Court, the petitioner has since joined investigation and is not required for any custodial interrogation and that she is not wanted in any other case.