Sukhwinder Kaur vs State of Punjab

Ram Chand Gupta, J.—The present petition has been filed for regular bail u/s 439 of Code of Criminal Procedure in FIR No. 172 dated 22.06.2009, u/s 306 IPC registered at Police Station Sadar, District Hoshiarpur.

I have heard learned Counsel for the parties and have gone through the record.

Brief allegations against present Petitioner-accused are that, deceased was her husband, who used to live in Dubai for the last about 10 years. On 21.06.2009 he came from Dubai to his house and on very next day i.e. 22.06.2009 he committed suicide by taking poison. According to complainant he was being harassed by Petitioner-accused and other family members.

It has been argued by the learned Counsel for the Petitioner-accused that Petitioner is a lady and she has been falsely implicated in this case and that she has been continuing in custody since 23.06.2009. It is further contended that only two witnesses have been examined so far and hence, trial is not likely to be concluded in near future.

Learned Counsel for the State has not disputed these facts.

There are no allegations on behalf of the State that Petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.

Hence, keeping in view these facts and without expressing any opinion on merits, the instant application for regular bail filed on behalf of Sukhwinder Kaur is allowed.

Bail to the satisfaction of CJM/Duty Magistrate, Hoshiarpur.