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Punjab-Haryana High Court

Sunita vs State Of Haryana on 16 January, 2017

Author: Ritu Bahri

Bench: Ritu Bahri

CRM-M-32899-2016                                      -1-


       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH


                                  CRM-M-32899-2016
                                  Date of Decision:- 16.01.2017

Sunita
                                                                  ....Petitioner

                                         Versus

State of Haryana
                                                              ....Respondent


CORAM: HON'BLE MS. JUSTICE RITU BAHRI


Present:     Mr. APS Deol, Senior Advocate
             with Mr. H.S. Deol, Advocate,
             for the petitioner.

             Ms. Mahima Yashpal, AAG, Haryana.

             Mr. Varun Gupta, Advocate
             for the complainant.

             ****

RITU BAHRI, J. (Oral)

Present petition is for release of petitioner on regular bail in FIR No.139 dated 11.07.2016, under Sections 304-B and 498-A read with Section 34 IPC, registered at Police Station Rampura, District Rewari.

Learned counsel for the petitioner submits that the petitioner is in custody since 02.08.2016 and no useful purpose would be served to further detain her in jail.

Learned State counsel, on instructions from investigating officer, has informed that out of total 14 witnesses, 9 witnesses have been examined, two have been given up and only two formal witnesses are now required to be examined.

1 of 2 ::: Downloaded on - 21-01-2017 17:03:04 ::: CRM-M-32899-2016 -2- I have heard the learned counsel for the parties and with their able assistance gone through the material available on record.

The petitioner was arrested on 02.08.2016. Since then, she is in judicial custody and no useful purpose would be served to further detain her in jail.

In view of above facts and keeping in view the statement made by the complainant, the present petition is allowed. The petitioner is ordered to be released on regular bail on her furnishing adequate bail bonds and surety bonds to the satisfaction of learned trial Judge/Duty Magistrate, Rewari.

Needless to mention that, nothing observed here-in-above, would reflect, on merits in the trial of the main case, in any manner.

January 16, 2017                                              ( RITU BAHRI )
naresh.k                                                           JUDGE


           Whether speaking/reasoned             Yes
           Whether reportable                    No




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