KAMLESH RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Kamlesh Rani wife of Kishan Gopal, unfortunate old mother-in-law of Amandeep Kaur, daughter of the complainant, has preferred the instant petition for the grant of anticipatory bail in a case registered against her along with her husband and son Jatinder Kumar, vide FIR No.11 dated 05.02.2013, on accusation of having committed the offences punishable under Sections 498-A and 406 IPC, by the police of Police Station Subhanpur, District Kapurthala, invoking the provisions of Section 438 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 help and after deep consideration of the entire matter, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.