SURJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of the present petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No.311 dated 17.11.2013, registered under Sections 304, 452, 323, 341, 506, 34 of the Indian Penal Code at Police Station Patran, District Patiala.

(2.) BRIEF facts that would require notice are that, initially, an FIR was registered under Sections 323, 341, 506 and 34 of the Indian Penal Code on the complaint of Chetan Dass (deceased) who alleged that on 7.11.2013, at about 10.30 p.m., he was sitting in the street outside his house when two stray dogs started fighting and he had intervened to stop such fight. Further allegation is that when he was entering back into his house, then Balwinder Singh @ Titu and his mother Surjit Kaur, the present petitioner, came and encircled him and he was given a severe beating by Titu, while his mother i.e. the petitioner herein, had caught him from his arms. The complainant is also stated to have been given kick blows by the petitioner.

(3.) PETITIONER was initially arrested on 18.11.2013 but was granted bail forthwith as all the offences were bailable at that stage.