Sharanjeet Kaur vs State Of Punjab
2023 Latest Caselaw 1356 P&H

PARUL
2023.01.20 18:27

CRM-M-20931-2022

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(219)
CRM-M-20931-2022.
Date of Decision:-20.01.2023.
Sharanjeet Kaur
sevens Petitioner
Versus
State of Punjab
beeeee Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3 2 3 3k
Present: Mr. Jitender Singh Dadwal, Advocate for the petitioner.

Mr. Arun Gupta, AAG, Punjab.

Mr. Ravi Malhotra, Advocate for the complainant.

36 2 2 2k

ALOK JAIN, J. (Oral)

The present petition is for grant of regular bail to the petitioner in case FIR No.209 dated 28.09.2021 under Section 304-B of IPC, registered at Police Station Passiana, District Patiala.

Learned State counsel has filed the custody certificate in Court today, which is taken on record.

Learned State counsel, on instructions from SI Navdeep Kaur, has submitted petitioner is the mother-in-law of the deceased and the medical condition of the petitioner is deteriorating day-by-day and she is not even able to walk and requires dedicated medical attention.

Learned counsel for the complainant has submitted that

although he does not dispute the medical condition of the petitioner but the

lattest to the accuracy and authenticity of this document/judgment

High Court, Chandigarh

CRM-M-20931-2022

testimony of the complainant is yet to be done.

Learned State counsel has further submitted that the complainant is not cooperating and is not coming forward to record her testimony. He further submitted that husband of the deceased is already in custody.

Heard.

In the light of the medical exigency of the petitioner coupled with the fact that she is in custody since 09 months and 25 days and the challan has already been presented, the present petition deserves to be allowed.

In view of the above, without commenting upon the merits of the case, the present petition is allowed and the petitioner is ordered to be released on bail on her furnishing bail and surety bonds to the satisfaction of the trial Court/Duty Magistrate.

(ALOK JAIN)

JUDGE January 20, 2023.

Parul

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

PARUL

2023.01.20 18:27

l attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh