KARAMJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM -17844 -2016 Prayer in this application is for placing on record copy of order dated 18.5.2015 of this Court, copy of petition under Section 125 Cr.PC filed by the complainant and statement of the complainant (PW1) as Annexures P -2 to P -4 respectively.

(2.) For the reasons stated in the application, the same is allowed and the documents Annexures P -2 to P -4 are taken on record subject to all just exceptions.

(3.) CRM -M -5591 -2016 This is second petition under Section 439 Cr.P.C. filed by petitioner Karamjeet wife of Gur Singh for grant of regular bail to her in case FIR No.112 dated 11.2.2015 under Sections 109, 120 -B, 372, 373, 342 and 506 IPC registered at Police Station Sadar Hisar, District Hisar (Challan presented under Sections 109, 120 -B, 506, 343, 370 and 370(A)(1) IPC).