KULDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail in case FIR No.98 dated 28.5.2006, registered under Section 295-A of the Indian Penal Code at Police Station, Ludhiana. Vide order of this Court dated 9.6.2006, it was ordered that in the event of arrest of the petitioners, they shall be released on bail, subject to the conditions enumerated therein.

(2.) COUNSEL for the petitioners contends that the petitioners have joined investigation, therefore, their custodial interrogation is not required. He further states that the petitioners have already tendered an unqualified apology and are ready, to apologize before any Court. COUNSEL for the State of Punjab, on instructions from S.I. Gurcharan Singh, Police Station Samrala, does not deny the aforementioned fact and states that custodial interrogation of the petitioners is not required. In view of what has been stated above, the order of this Court dated 9.6.2006 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. Any observations made in the present proceedings, shall not be construed, to be an expression of opinion on the merits of the case. This petition stands disposed of accordingly.