Gurmeet Kaur vs State Of Punjab
2023 Latest Caselaw 5612 P&H

2023:PHHC:059918
214
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-20069 of 2023
Date of Decision: April 27, 2023
Gurmeet Kaur

desees Petitioner

versus
State of Punjab
seve Respondent

CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

ke

Present: Mr. B.D. Sharma, Advocate
for the petitioner

Mr. Gurlal Singh Dhillon, AAG Punjab

3K 2k 3k

Sudhir Mittal, J. (Oral)

The petitioner seeks grant of regular bail in case FIR No. 222 dated 24.09.2020, registered at Police Station Adampur, District Jalandhar Rural under Sections 302, 201 IPC.

Learned counsel for the petitioner submits that the petitioner has been in custody for more than 2 4 years. The trial is not likely to be concluded at an early date as only 02 PWs out of a total of 21 PWs have been examined. The petitioner does not have any criminal antecedents. In this case also she has been accused of murdering her own son whereas after he went missing, complaint had been filed by the petitioner herself. Thus, the petitioner may be granted regular bail.

Custody certificate dated 26.04.2023 checked by Sh. Hemant Sharma, Additional Superintendent of Central Jail, Kapurthala has been filed in Court. The same is taken on record. A perusal thereof shows that the petitioner has undergone

actual custody of 02 years and 07 months and there is no other criminal case

REENA

2023.04.27 16:13 . . .

: ssi 'epSmeipe;decided against her.

andigar

2023:PHHC:059918

Learned State counsel concedes that only 02 PWs out of a total of 21 PWs have been examined as yet.

It is, thus, evident that the trial is not likely to be concluded at an early date and that the petitioner has clean antecedents. Keeping in view the period of custody undergone by the petitioner, I deem it appropriate to grant regular bail to her. The petition is allowed and the petitioner is directed to be released on bail on her furnishing bail and surety bonds to the satisfaction of the trial Court/Duty

Magistrate, concerned.

April 27, 2023 [SUDHIR MITTAL] reena JUDGE

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

REENA

2023.04.27 16:13

| attest to the accuracy and integrity of this order/ judgment Chandigarh