SHARANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail in case FIR No.42 dated 19.3.2006, registered under Sections 452,323,324,34 of the Indian Penal Code at Police Station P.S. Model Town, Ludhiana. Vide order of this Court dated 27.3.2006, it was directed that in the event of arrest of the petitioner, she shall be released on bail, subject to the conditions enumerated therein.

(2.) COUNSEL for the petitioner contends that the petitioner has joined investigation, therefore, her custodial interrogation is not required. COUNSEL for the State of Punjab, on instructions from ASI Rajinder Singh, Police Station P.S. Model Town, Ludhiana, does not deny the aforementioned fact and states that custodial interrogation of the petitioner is not required. In view of what has been stated above, the order of this Court dated 27.3.2006 is made absolute, subject to the provisions of Section 438 of the Cr.P.C. This petition stands disposed of accordingly.