Punjab-Haryana High Court
Jagir Kaur vs State Of Haryana on 3 December, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No.M-25988 of 2008
Date of decision : 3.12.2008
Jagir Kaur .....Petitioner
Versus
State of Haryana ...Respondent
CORAM : HON'BLE MR. JUSTICE S. D. ANAND
Present: Mr. R.N.Kush, Advocate for the petitioner
Mr. S.S.Mor, Senior Deputy Advocate General, Haryana
S. D. ANAND, J.
The petitioner, a female, is not alleged to have been carrying any weapon nor is any blow attributed to her. She faces an allegation under Section 120-B IPC.
Without expressing any opinion on merits, the petitioner is ordered to be released on bail to the satisfaction of the learned Trial Court.
December 03, 2008 (S. D. ANAND) Pka JUDGE