Punjab-Haryana High Court
Mohinder Kaur & Ors vs State Of Punjab on 19 May, 2016
Author: Jaswant Singh
Bench: Jaswant Singh
CRM-M 17308/2016 115
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Date of decision:19/05/2016.
Mohinder Kaur and others
............Petitioners
vs
State of Punjab
.............Respondent
CORAM:- HON'BLE MR.JUSTICE JASWANT SINGH
Present:- Mr.LS Sekhon,Advocate for the petitioners
Jaswant Singh,J(Oral)
Prayer is for grant of anticipatory bail on behalf of three accused ladies namely Mohinder Kaur, Jeeto and Paramjit Kaur in case FIR No.48 dated 8.4.2016 under Sections 353,186,506,148,149 IPC, PS Sadar, Sangrur.
As per allegations of SI Anil Kumar of Rajasthan Police, the petitioners accused alongwith other residents of the village had attacked the police party which came in connection with investigation of FIR No.208 dated 19.4.2015 under Sections 457,380, 307, 147,148,149 IPC, PS Hanumangarh Town.
After arguing for sometime, learned counsel for the petitioner, keeping in view the pending inquiry, prays for permission to withdraw the present petition.
Dismissed as withdrawn.
19.05.2016 (Jaswant Singh)
joshi Judge
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