GEETA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Geeta Rani wife of Harjiwan Kumar, has preferred the instant petition for the grant of anticipatory bail in a case registered against her along with her other co-accused, vide FIR No.76 dated 20.03.2013, on accusation of having committed the offences punishable under Sections 313 and 120-B IPC (the offences punishable under Sections 498-A and 406 IPC were added later on), by the police of Police Station City Sangrur, 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.