JITO BAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE injured are admittedly discharged from the hospital. The parties are near relations and looking to the way in which the offence has taken place and also the injuries being caused to the accused, the question is whether anticipatory bail should be granted to the petitioners in this case, moreover, in addition to the above reasons, the grievous injury is caused to Simro Bai and that is attributed to petitioner No. 1 who is a lady.

(2.) CONSIDERING all these facts, I find that anticipatory bail can be granted to the petitioners.

(3.) IT would be open to the Investigating Officer to file an application for police remand if he considers it proper and the learned Magistrate would decide it on merits.