Paramjit Kaur @ Gurmit Kaur vs State of Punjab

Ram Chand Gupta, J.

Crl.M. No. 1973 of 2011

Application is allowed subject to all just exceptions.

Crl.M. No. M-1048 of 2011

The present petition has been filed u/s 439 Code of Criminal Procedure for grant of regular bail to the Petitioner in case FIR No. 304, dated 25.10.2009, under Sections 302/34 IPC, registered at Police Station City, Sangrur.

I have heard learned Counsel for the Petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge (A), Fast Track Court, Sangrur, vide which application filed by the Petitioner for grant of regular bail has been dismissed.

Brief allegations against the Petitioner-accused are that she was having illicit relations with co-accused -Gurmail Singh, i.e., husband of deceased Harpal Kaur and in furtherance of their common intention, they committed murder of Harpal Kaur.

It has been contended by learned Counsel for the Petitioner that she has been continuing in custody for the last about one year and that though trial is fixed for evidence, the same is not likely to be concluded in near future.

However, there are serious allegations against the Petitioner-accused. This is second application for grant of regular bail filed on her behalf. First application for bail was got dismissed as withdrawn on 13.10.2010 and there is no substantial change in the facts and circumstances of this case since then.

Hence, in view of these facts and without expressing any opinion on the merits of the case, the present petition filed by Petitioner-Paramjit Kaur @ Gurmit Kaur for grant of regular bail is dismissed being devoid of any merit.

However, learned trial Court is directed to expedite the trial as Petitioner has been continuing in custody for the last about one year.