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Judgment
4 paragraphs · 164 wordsSabina, J.—Petitioner has filed this petition u/s 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No. 20 dated 6.4.2012 u/s 306, 34 of the Indian Penal Code registered at Police Station Phul, District Bathinda. Learned counsel for the petitioner has submitted that petitioner is in custody since 9.4.2012. Petitioner has got one year old minor child with her.
Learned State counsel, on the other hand, has opposed the petition.
Prosecution story, in brief, is that the deceased had consumed some poison as the petitioner (his wife) was having illicit relations with others.
Keeping in view the fact that the petitioner is in custody since 9.4.2012 and has gone one year old minor child with her, it would be just and expedient to release the petitioner on bail. Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to the satisfaction of Chief Judicial Magistrate, Bathinda.