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Punjab-Haryana High Court

Karamjit Kaur vs State Of Punjab on 11 September, 2017

Author: A.B. Chaudhari

Bench: A.B. Chaudhari

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
                                         CRM-M-26972-2017
                                         Decided on: 11.09.2017

Karamjeet Kaur                                                .... Petitioner
                             Versus

State of Punjab                                            ..... Respondent

CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI

Present:     Mr. Jupinder Pal Singh, Advocate
             for the petitioner.

             Mr. Dhruv Dayal, Sr. DAG, Punjab.
                  ****
A.B. CHAUDHARI, J (ORAL)

Heard learned counsel for the rival parties. Petitioner seeks grant of regular bail in FIR No.38 dated 07.05.2016, under Sections 302/34 of IPC Act, registered at Police Station Sadar Bathinda, District Bathinda.

The petitioner was arrested on 09.05.2016 and is in jail since then. The prosecution has examined material witnesses including the doctor. The prosecution case is that the blood was lying on the earth as well as cot from the dead body of the deceased who was murdered. The injury was caused by knife, which was recovered from the petitioner. However, Dr. Beant Singh Maan, Medical Specialist, Civil Hospital, Bathinda deposed as PW-2 as under:-

"A complete ligature mark on whole circumstance of neck, 2 cm wide and skin deep, probably due to strangulation of neck. Larynx and Trachea congested. There was facial puffiness with ptechial haemmrhages around nasel opening with lacerated wound 2x2 cm on left scrotal side of testicles with clotted blood.
1 of 2 ::: Downloaded on - 16-09-2017 14:20:56 ::: CRM-M-26972-2017 -2- The cause of death of deceased in this case was due to strangulation of neck with smothering leading to brain anoxia and death, which was ante mortem in nature and sufficient to cause death. Probable time between injury and death was within few minutes to hours and between death and post-mortem was within 24 hours."

Perusal of the medical evidence shows that the cause of death is strangulation of neck.

In this view of the matter, the prosecution itself contradictory, prima facie, there is no ocular evidence or any direct evidence against the petitioner.

In that view of the matter, this petition is allowed. Petitioner shall be released on bail subject to the satisfaction of the Chief Judicial Magistrate / Duty Magistrate concerned.

(A.B. CHAUDHARI) JUDGE 11.09.2017 Dinesh Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 2 of 2 ::: Downloaded on - 16-09-2017 14:20:58 :::