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Reshma alias Reshma Bai vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 22 September 2008 · Citation: (2008) 09 P&H CK 0161

HON’BLE JUDGES
Pritam Pal, J
ACTS & SECTIONS REFERRED
Arms Act, 1959 — Section 25, 27 · Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2) · Penal Code, 1860 (IPC) — Section 148, 149, 307, 323
CASE NUMBER
Criminal Miscellaneous M No. 22139 of 2008 (O and M)
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Judgment

6 paragraphs · 209 words

Pritam Pal, J.—Petitioner has brought this petition u/s 438 of Code of Criminal Procedure seeking anticipatory bail in case FIR No. 97 dated 8.7.2008 under Sections 307, 323, 148, 149 of Indian Penal Code and 25, 27, 54, 59 of Arms Act, registered at Police Station Mamdot District Ferozepur.

2.

It is fairly stated by the learned State counsel that the petitioner is not alleged to have caused any injury. However, she had raised lalkara at the time of occurrence. She is also alleged to have sustained four injuries at the hands of opposite party.

3.

Without commenting on the merits of the case, in the event of her arrest, the petitioner shall be released on bail to the satisfaction of the arresting/investigating officer subject to the following conditions as enumerated u/s 438(2) of the Code of Criminal Procedure:

"(i) She shall make herself available for interrogation by a police officer as and when required;

(ii) She shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer; and

(iii) She shall not leave India without the previous permission of the Court."