NARINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439 Cr.P.C. for grant of regular bail pending trial in case FIR No.24 dtd. 25/3/2021, under Sec. 302, 201/34 IPC, Police Station Verowal, District Tarn Taran, who is in custody since her arrest on 25/3/2021.

(2.) The allegations contained in the FIR as noticed by the Addl. Sessions Judge, Tarn Taran, in the order dtd. 7/9/2021, are as under:-

(3.) Learned Senior counsel for the petitioner has argued that as per complainant Baljit Singh, his sister Manpreet Kaur who was married with co-accused Jaswinder Singh son of petitioner Narinder Kaur @ Ninder went missing and this information was given to him by his brother-in-law Jaswinder Singh. Learned counsel has argued that as no dead body of the victim was recovered and there is nothing to indicate homicidal death, the petitioner and her son have been falsely implicated on the strength of extra judicial confession suffered before Sarabjit Singh who is a stranger to the petitioner and the same does not appear to be probable. He further submits that the statement of other witnesses, namely, Rajminder Singh and Satbir Singh do not seem to be natural and have been recorded to create evidence against the accused. According to him, the investigation of the case is complete and even charges have been framed on 24/8/2021, but noprosecution witness has been examined, therefore, further custody of the petitioner may not be necessary He prays for bail.