HEMDUTT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 53 dtd. 17/2/2020, registered under Ss. 346, 302, 120-B read with Sec. 34 IPC at Police Station Mundkati, District Palwal.

(2.) Learned counsel for the petitioner at the very outset has relied upon the order dtd. 2/7/2021 passed in by this Court, the operative part of the order read as under:-

(3.) It is further submitted that the petitioner is the first offender and whether she had a meeting of mind with the co- accused Hem Dutt @ Lala, will be a matter of evidence/trial. It is also submitted that it is own case of the prosecution that at the time when the incident took place, when Hem Dutt @ Lala allegedly pushed the deceased into a well, the petitioner was not present and the allegations against her are only of conspiracy prior to that, which again will be a matter of trial/evidence.