RAJWINDER KAUR ALIAS JINDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER is a lady and is facing prosecution, along with other co-accused, for commission of offence under Sections 324, 326, 452, 506, 148 and 149 of IPC. Even as per allegations in the F.I.R, grievous injury is stated to have been caused by one Jasbir Singh. Injury alleged to have been caused by the petitioner is on backside of left hand of the injured. In view of the facts of this case, this application is allowed and arrest of the petitioner shall remain stayed subject to her putting up appearance before the Investigating Officer and furnishing bail bonds to the satisfaction of that Officer and also complying with the terms and conditions as envisaged under Section 438(2) of Cr.P.C. Copy of the order be given dasti on payment of usual charges.