HARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Harjit Kaur, daughter of Dayal Singh (young student), has directed the instant petition for the grant of regular bail, in a case registered against her along with her other co-accused, vide FIR No.177 dated 05.07.2013, on accusation of having committed the offences punishable under Sections 302, 307, 341, 148 and 149 IPC, by the police of Police Station Chherretta, District Amritsar City.

(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 assistance and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.