Paramjit Kaur @ Paramjeet Kaur vs State of Punjab

Petitioner has been arrested on 16.02.2017 and has approached this

Court for grant of regular bail.

It is the contention of learned counsel for the petitioner that two of

the co-accused, namely, Jaspreet Singh @ Jassi and Makhan Singh @ Andy have

already been granted bail by this Court on 14.03.2017. He contends that no

recovery has been effected from the petitioner. The challan has already been

presented before the Court. He further contends that the petitioner may be released

on bail as the trial is likely to take a long time to conclude.

Learned counsel for the State on the other hand contends that

although, no recovery has been effected from the petitioner but she is the main

person as it is, at her behest that the crime was to be committed as per the

information received by the police authorities leading to the registration of the FIR

and accordingly raid was conducted and arrest made. She had a love affair with

Satinder Singh, who was to be eliminated at her behest as he had married some

other lady. Prayer has, thus, been made for dismissal of the present petition.

Having considered the submissions made by learned counsel for the

parties and keeping in view the allegations which have been made in the FIR as

also the fact that two other co-accused referred to above, have already been

granted bail by this Court, and the fact that the petitioner has completed more than

four and a half months in custody and the challan has also been presented,

petitioner is admitted to bail to the satisfaction of the trial Court/Chief Judicial

Magistrate/Duty Magistrate, Saheed Bhagat Singh Nagar.

Petition stands allowed.