Punjab-Haryana High Court
Rita Rani Sahota vs State Of Punjab on 30 January, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc. No.M-2511 of 2017
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Date of decision:30.1.2017
Rita Rani Sahota
...Petitioner
v.
State of Punjab and another
...Respondents
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Coram: Hon'ble Mr. Justice Inderjit Singh
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Present: Ms. Satpreet Grewal Kapila, Advocate for the petitioner.
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Inderjit Singh, J.
The petitioner has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.34 dated 1.4.2016 registered for the offences under Sections 323, 324 IPC and (Section 326 IPC, which was added later on) at Police Station Bhogpur, District Jalandhar.
I have heard learned counsel for the petitioner and have gone through the record.
From the record, I find that as per the allegations, the present petitioner gave the kitchen knife blow on the eyebrow and in front of head of her mother-in-law which injury has been declared grievous in nature.
Keeping in view the facts and circumstances of the present case, nature and gravity of the offences, the present petitioner is the only 1 of 2 ::: Downloaded on - 05-02-2017 05:46:01 ::: Cr. Misc. No.M-2511 of 2017 [2] accused named in the FIR, I do not find it a fit case where the present petitioner is entitled to the benefit of anticipatory bail.
Therefore, finding no merit in this petition, the same is dismissed.
January 30, 2017. (Inderjit Singh)
Judge
*hsp*
NOTE: Whether speaking/reasoned: Yes
Whether reportable: No
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