KINNU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS -Kinnu son of Dolli Singh and his wife Chunni @ Asha, have directed the instant petition for the grant of anticipatory bail in a case registered against them, by way of FIR No.101 dated

(2.) 12.2012, for the commission of offences punishable under Sections 363, 366 and 120-B IPC, by the police of Police Station Mahilpur, District Hoshiarpur, invoking the provisions of Section 438 Cr.P.C. 2. Notice of the petition was issued to the State.

(3.) DURING the course of preliminary hearing, the following order was passed by this Court on January 24, 2013:-