LAWS(DLH)-2009-1-28

MEENU DEWAN Vs. STATE

Decided On January 13, 2009
Meenu Dewan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS order shall dispose of bail application of the petitioner in FIR No.259/2003 Police Station Rajinder Nagar under Section 302/364A/120B/201 of IPC. The petitioner has contended that she is a woman who is in judicial custody for almost 4ï¿ 1/2 years and she has been implicated falsely. She hails from a good family.

(2.) IT is asserted that she has clean antecedents and is not involved in any other criminal case and her family comprises of her minor daughter who is suffering immensely on account of her separation from the petitioner. The husband of the petitioner is also a co-accused who is although on bail is having strained relationship with the petitioner and the well being of minor is not taken care of by him and the husband is living separately.

(3.) THE petitioner had filed another bail application being Bail Appl. No.688/2005 which was withdrawn with liberty to file a fresh application at a later stage as the prosecution had cited 87 witnesses and none of the witnesses had been examined till that time.