SITA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Sita Devi wife of Bhupinder Kumar (mother-in-law), has directed the instant petition for the grant of concession of anticipatory bail, in a case registered against her along with her son and main accused Gagandeep (husband of complainant Dr,Shruti) and Navjot Kaur, vide FIR No.78 dated 25.5.2014, on accusation of having committed the offences punishable u/ss 406, 494, 498-A and 120-B IPC, by the police of Police Station Mataur, Distt. SAS Nagar (Mohali).

(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 considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this respect.