KAMALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As is evident from the record that first petition for pre-arrest bail, bearing CRM No.M-21391 of 2014 filed by the petitioner in this very case, was dismissed as withdrawn to enable her to file a fresh petition after making the payment of impugned amount to the complainant, vide order dated 1.7.2014 by this Court.

(2.) Now instead of making the payment of entire amount to complainant, the petitioner has straightway jumped to file the instant 2nd petition for the grant of concession of anticipatory bail, in a case registered against her and her other co-accused, by virtue of FIR No.8 dated 9.1.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 420, 120-B and 506 IPC by the police of Police Station Sarabha Nagar, Ludhiana City.

(3.) Notice of the petition was issued to the State.