AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
19 paragraphs · 283 wordsRaj Mohan Singh, J
The case has been taken up for hearing through video conferencing.
Petitioner seeks grant of anticipatory bail under Section 438 Cr.P.C. in case bearing FIR No.0043 dated 07.07.2020 under Sections 307, 458, 324, 323,
427, 148, 149 IPC (Offence under Sections 325/326 IPC added later on)registered at Police Station Bajakhana, District Faridkot.
Notice of motion was issued on 14.08.2020 by way of passing the following order:-
“The learned counsel for the petitioner submits that the petitioner is attributed a 'lalkara' only although the other co-accused are alleged to have
caused injuries.
Notice of motion for 15.12.2020.
Meanwhile, in the event of arrest, the petitioner be released on interim bail subject to her furnishing personal bonds and surety bonds to the satisfaction
of Arresting/Investigating Officer. However, the petitioner shall join the investigation as and when called upon to do so and cooperate with the
Investigating Officer and shall also abide by the conditions as provided under Section 438 (2) Cr.P.C.
To be heard alongwith CRM-M-21991 of 2020.â€
Petitioner is mother of Jaspreet Kaur @ Peetu Kaur, whose petition has been disposed of vide order of even date passed in CRM-M No.21991 of
2020.
Petitioner is alleged to have raised lalkara in the same manner as was done by her daughter Jaspreet Kaur. Offences under Sections 325/326 IPC
were added later on. The aforesaid offences have been allowed to be incorporated in the petition vide order dated 27.10.2020.
Learned State counsel on instructions from ASI Balraj Singh submits that the petitioner has joined the investigation to the satisfaction of the
Investigating Officer and even challan has been presented to Court.
In view of above, order dated 14.08.2020 is hereby made absolute.