AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 107 wordsMohini Kapoor, J.—Heard, learned Counsel for the petitioner and the learned Public Prosecutor. Considering the fact that the petitioner is a women having small children and the deceased in this case is her own husband and she has to look after her children, she can be released on bail.
It is, therefore, ordered that the accused petitioner Smt. Kamla be released on bail provided she furnishes a personal bond in the sum of Rs. 5000/with one; surely in the like amount with the stipulation to appear before the trial court on all dates of hearing during the pendency of the trial against her in this case.