NIRMAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) The petitioner is seeking regular bail in FIR No.94 dtd. 23/6/2020, under Ss. 302/201 and 120-B IPC, registered at Police Station Sadar Hoshiarpur, District Hoshiarpur.

(3.) Learned counsel for the petitioner contends that the petitioner has been arraigned as an accused only because she is the mother of co-accused Harpreet Singh, who was allegedly in a relationship with the deceased. No specific role has been attributed to the petitioner. There is a delay of 10 days in registering the FIR which has been lodged by the husband of the deceased, who was living abroad and the relations between them were strained. He also contends that the cause of death of the deceased has not been ascertained although she was being treated for depression. He also contends that the petitioner, who is 55 years old lady, is in custody for over 10 months and is not involved in any other case.