MANJIT KAUR JHANJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application for the cancellation of anticipatory bail granted to the respondents No. 3 and 4 by learned Additional Sessions Judge, Patiala.

(2.) I have heard learned counsel for the parties.

(3.) REGARDING the arguments of the petitioner that the ornaments will not be recovered if anticipatory bail is accepted, it can be seen that the said argument is misconceived. Granting of anticipatory bail in no way acts as a deterrent against the granting of police remand if the concerned Judicial Magistrate finds it proper to grant the same. even if no such clarification is mentioned in the anticipatory bail order, remand can be granted by a Magistrate in spite of the order of anticipatory bail. Only the condition requisite is that he should be satisfied for granting of remand.