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Judgment
9 paragraphs · 267 wordsAjay Tewari, J.—This petition has been filed u/s 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.17 dated 24.02.2011 registered under Sections 302, 34 IPC at Police Station Maqsudan, District Jalandhar.
On 23.08.2011 the following contention was noticed:
Learned counsel has argued that the daughter-in-law of the petitioner committed suicide as a result of dispute with her husband and the same has been given the colour of murder and the petitioner has now been in custody since 20.03.2011 alongwith her son. Further, bail application of the husband of the petitioner bearing CRM-M No.23442 of 2011 is now pending for 06.09.2011.
Thereafter on 29.09.2011 the following contention was noticed:
Learned counsel for the petitioner has argued that apart from the merits there is 7 months old child who is now at the mercy of the neighbours and if for no other reasons then on this reason only the petitioner should be released on bail. He has further argued that actually the deceased had committed suicide and her body was discovered by the elder daughter-in-law of the petitioner and at that point of time she called the petitioner and other family members who immediately came home.
Learned Deputy Advocate General on instructions from ASI Gurmeet Singh has accepted the fact that the 10 months old minor child is living with the neighbours.
In the circumstances, without going into the merits of the case, I deem it appropriate to release the petitioner on regular bail to the satisfaction of the trial Court/Duty Magistrate.
Ordered accordingly.
Petition stands disposed of.