SIMARJIT KAUR @ GEETA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of bail to the petitioner, Simarjit Kaur @ Geeta, who has been booked for having committed the offence punishable under Section 306 read with Section 34, IPC, in a case arising out of FIR No. 260, dated 29.11.2010, registered at Police Station, City Kotkapura, District Faridkot. When the present petition came up for hearing before the Co -ordinate Bench on 24.01.2013, the following order was passed: -

(2.) IN compliance of the above, the complete lower court record relating to the present case has been received.

(3.) VIDE order dated 20.01.2012 passed in Civil Writ Petition No. 3369 of 2011, titled as "Court on its own motion vs. State of Punjab & Others" this Court had ordered that challan has been filed, therefore, it would be within the domain/jurisdiction of the learned trial court either to take cognizance for an offence punishable under Section 306 read with Section 34, IPC, or if satisfied, to take cognizance for the offence under Section 302 read with Section 34, IPC.