PARAMJIT 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.33 dated 06.04.2013, under Sections 323/498A/376/315/506/511 IPC, registered at police station Mullanpur Garibdass, District Mohali.

(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, SAS Nagar, Mohali dismissing anticipatory bail application filed on behalf of the petitioner.

(3.) On 18.06.2013, coordinate Bench of this Court passed the following order:-