SHEELA VANTI AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 50 dated 18.3.2010, under Sections 302/ 34 of the Indian Penal Code registered at Police Station Mukerian District Hoshiarpur.

(2.) Learned Counsel for the Petitioners has submitted that co-accused Hazara Singh has since been allowed bail by this Court vide order dated 9.11.2010 (Annexure P-2). The case of the Petitioners is also on the similar footing. Learned State counsel, who is assisted by learned counsel for the complainant, on the other hand, has opposed this petition.

(3.) Keeping in view the fact that co-accused Hazara Singh has already been allowed bail, it would be just and expedient to release the Petitioners on bail.