Gurmail Kaur vs State of Punjab

JAISHREE THAKUR, J. (Oral)

This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 99 dated

02.08.2015, registered under Sections 302, 304-B, 307, 328, 406, 498-A, 120-B and 149 of the IPC at Police Station Talwandi Sabo, District Bathinda.

Learned counsel for the petitioner contends that the petitioner herein has been falsely implicated and the petitioner herein has been in custody since

22.10.2015. It is also contended that material witnesses have been examined and that the trial is likely to take some time to conclude. It is further

argued that there are no specific allegations against the petitioner of having administered any poisonous substance. It is also submitted that the

petitioner is an old lady suffering from various ailments and her husband Baldev Singh has already been granted regular bail by this Court by an order

dated 07.03.2018 passed in CRM-M-2596-2017.

Mrs. Anju Arora, Addl. A.G., Punjab, has appeared on behalf of respondent-State and contested the bail application. She opposes the grant of regular

bail to the petitioner, however, is not in a position to dispute the arguments as raised by the counsel for the petitioner.

I have heard learned counsel for the parties.

Since the petitioner is in custody since 22.10.2015 and the trial is likely to take some time to conclude, no useful purpose would be served in keeping

her in custody furthermore. Hence, the present petition is accepted. The petitioner is ordered to be released on regular bail on her furnishing bail bonds

and surety bonds to the satisfaction of the trial Court/Duty Magistrate concerned.

However, any opinion expressed herein is for the purpose of grant of regular bail and not an opinion on the merits of the case.