KAMALPREET KAUR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioners, namely, Kamalpreet Kaur, wife of Jagroop Singh (since deceased), and Gurmit Kaur, wife of Ujjagar Singh, who have been booked for having committed the offence punishable under Section 306, IPC, in a case arising out of FIR No. 20, dated 21.2.2013, registered at Police Station, Amloh, District Fatehgarh Sahib.

(2.) Learned counsel for the petitioners at the outset submits that he may be permitted to withdraw the present petition qua petitioner No. 1, Kamalpreet Kaur.

(3.) Learned counsel for the State as well as learned counsel for the complainant have no objection to the prayer made by the learned counsel for the petitioners with regard to the prayer of withdrawal of the petition qua petitioner No. 1, Kamalpreet Kaur.