SEETAL 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. 68 dated 25.05.2011, under Sections 420/468/471/120B IPC, registered at police station Cantonment, Amritsar.

(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, Amritsar dismissing anticipatory bail application filed on behalf of the petitioner. This Court while issuing notice of motion on 04.12.2012 passed the following order:-

(3.) It has been contended by learned counsel for the petitioner that she has already joined the investigation pursuant to said order dated 04.12.2012.