VEERPAL KAUR Vs. CHHINDERPAL KAUR

JUDGEMENT

(1.) Petitioner Veerpal Kaur wife of Satnam Singh, has instituted the instant petition for the grant of concession of anticipatory bail, in a criminal case instituted against her on a private complaint (Annexure P1) by complainant Chhinderpal Kaur wife of Manjit Singh (respondent No. 1), in which, she was summoned to face the trial for the commission of offences punishable u/ss. 452, 506 IPC and Section 3(1)(x) of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, vide summoning order dated 25.1.2014 (Annexure P2) of the Magistrate.