GURMEET KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Gurmeet Kaur is in judicial custody in Case Crime No.128 of 2022, under Ss. 302, 34 IPC, Police Station Khatima, District- Udham Singh Nagar. She has sought her release on bail.

(2.) Heard learned counsel for the applicant through video conferencing and perused the record.

(3.) According to the FIR, on 24/5/2022, the applicant along with the co-accused killed the deceased Kulwant Singh in a forest by cutting his hands and breaking the other parts of the body. In fact, in the FIR, suspicion has been raised against the applicant and the co-accused.