Punjab-Haryana High Court
Malkit Kaur vs State Of Punjab on 27 July, 2020
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-18297-2020 (O&M)
Date of Decision : 27.07.2020
Malkit Kaur ...... Petitioner
Versus
State of Punjab ...... Respondent
CORAM : HON'BLE MR. JUSTICE RAMENDRA JAIN
***
Present : Mr. Naveen Sharma, Advocate
for the petitioner.
Mr. Bhupinder Beniwal, AAG, Punjab.
***
RAMENDRA JAIN, J. (Oral)
Case has been taken up for hearing through video conferencing.
Through instant petition under Section 439 Cr.P.C. prayer has been made for grant of interim regular bail for two months to the petitioner in a case arising from FIR No.229 dated 26.09.2019, registered under Sections 302, 201, 34 IPC at Police Station Civil Lines, Bathinda.
According to prosecution, petitioner alongwith her son Baljinder Singh threw two new born female children of complainant Amandeep Kaur in a canal water by taking them from the hospital for getting them treated in some other hospital.
Learned counsel inter alia contends that petitioner is completely bed ridden. She is an old aged women around 66 years. She is suffering from serious ailment. Petitioner is in custody since 1 of 2 ::: Downloaded on - 27-09-2020 15:42:46 ::: CRM-M-18297-2020 (O&M) -2- 27.09.2019. Conclusion of trial may take a sufficient long time. No useful purpose would be served by detaining the petitioner any more in jail.
On the other hand, learned State counsel vehemently opposed the grant of interim regular bail to the petitioner.
Considering overall facts and circumstances, but without expressing any opinion on the merits of the case, the petition is allowed. Consequently, petitioner is ordered to be released on interim regular bail for a period of two months, on her furnishing bail bonds and surety bonds to the satisfaction of Trial Court/Duty Magistrate concerned. She is directed to surrender before the jail authorities at jail gate on completion of two months from the date of her release.
(RAMENDRA JAIN)
27.07.2020 JUDGE
mamta
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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