AMAN @AMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR no. 138 dated 09.12.2011, under Sections 304B/498A IPC, registered at police station Nangal, District Ropar.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Fast Track Court, Ropar dismissing anticipatory bail application filed by the petitioner.

(3.) This Court while issuing notice of motion on 11.03.2013 passed the following order:-