VEENA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 60 dated 20.06.2010 under Sections 302/323/34 IPC at Police Station Bound Kalan, Tehsil Charkhi Dadri, District Bhiwani.

(2.) LEARNED Counsel for the Petitioner contends that Petitioner is a lady and is in custody since 28.06.2010. According to him, investigation of the case has been completed and trial is already in progress. He submits that the entire altercation took place due to minor dispute regarding small amount of money. He further contends that deceased died after a week of the occurrence and offence under Section 308 IPC was converted to Section 302 IPC thereafter.

(3.) KEEPING in view the aforesaid contentions and the fact that Petitioner is a lady and has been in custody for almost nine months now and trial may still take quite some time to conclude, I am of the considered view that no useful purpose would be served by detaining the Petitioner in custody any longer. Without expressing any opinion on the merits of the case, I deem it appropriate to grant regular bail to the Petitioner. Accordingly, the petition is allowed and Petitioner is ordered to be enlarged on bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Bhiwani.