HARJEET KAUR Vs. STATE

JUDGEMENT

(1.) This is an application for grant of regular bail.

(2.) The applicant was arrested on 3rd September, 2018, and is charged with having committed offences punishable under Sections 302/365/201 read with Sections 120-B / 34 of the Indian Penal Code, 1860 ( IPC ). She has been incarcerated since 3rd September, 2018, and has, therefore, spent about one year and ten months behind bars.

(3.) During the course of these proceedings, an order was passed, by this Court, on 20th August, 2019, directing conclusion of the recording of the evidence of the prosecution witnesses within nine months. As on date, however, it is an admitted position that only 15 prosecution witnesses have been examined, out of 42.