HARPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Harpreet Kaur daughter of Harbans Singh, has preferred the instant petition for the grant of regular bail in a case registered against her along with her other co-accused, namely, Bhupinder Singh and Gurdial Singh, vide FIR No.166 dated 29.06.2012, on accusation of having committed the offences punishable under Sections 302, 201, 364, 120-B and 34 IPC, by the police of Police Station Cantonment, District Amritsar City, invoking the provisions of Section 439 Cr.P.C.

(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 assistance and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.