JAGJIT SINGH & ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Gurdeep Kaur wife of Jagjit Singh, unfortunate mother-in-law of Gagandeep Kaur, has preferred the instant petition for the grant of anticipatory bail, in a case registered against her along with her other co-accused Jagjit Singh (husband) and son Gurpreet Singh (husband of complainant), by virtue of FIR No.45 dated 15.4.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 498-A, 406 and 120-B IPC by the police of Police Station Lambi, District Muktsar, invoking the provisions of section 438 Cr.PC.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this regard.