AMANPREET KAUR ALIAS GEJO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking anticipatory bail in case FIR No. 8 dated 29.1.2015 registered under Sections 326, 323, 452 and 34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Mehta, Amritsar (Rural).

(2.) AS per the prosecution allegations, the petitioner was armed with dattar and in furtherance of her common intention with her coaccused, she had caused injuries to complainant -Kashmir Kaur, as a result of which, this case has been registered on the statement of the complainant for the offences punishable under Sections 326, 323, 452 and 34 IPC. The application of the petitioner for grant of anticipatory bail has been dismissed by the Additional Sessions Judge, Amritsar. Hence, this petition.

(3.) LEARNED counsel for the petitioner contended that there is a delay of two months in lodging the FIR, which has not been explained. He further contended that infact a criminal complaint was filed by the accused party against the complainant party, which is pending adjudication in the Court. The present false case has been got registered in order to pressurize the accused party for effecting compromise in that complaint case. He further contended that the petitioner is ready to join the investigation. Criminal Misc. No. M -15638 of 2015 2