SUKHPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer made in this criminal revision petition is for setting aside the order dated 01.11.2012, passed by the learned Additional Sessions Judge, Ferozepur, and the order dated 05.10.2012, passed by the learned Principal Magistrate, Juvenile Justice Board, Ferozepur, and to grant bail to the petitioner, Sukhpreet Kaur wife of Gurminder Singh and daughter of Iqbal Singh, resident of Village Mehro, Police Station Ajitwal, District Moga, being a juvenile. The petitioner has been booked under Section 302 read with Section 34, IPC in a case arising out of FIR No.71, dated 31.07.2011, registered at Police Station, Mamdot, District Ferozepur.

(2.) Learned counsel for the petitioner submits that the learned Courts below have gone wrong in declining the prayer of the petitioner for grant of bail to her primarily on the ground that the allegations levelled against her were grave in nature. He further submits that the second ground for rejection of her prayer was that in the eventuality of grant of bail to her, she might expose herself to come in contact with known criminals. He further submits that even if the whole case of the prosecution is taken at its face value, then also the petitioner can be awarded the maximum sentence of imprisonment of 03 years. He also contends that by now the petitioner has suffered incarceration for 01 year and more than 05 months.

(3.) Per contra, learned counsel for the State assisted by Mr.Manchanada, counsel for the complainant, has vehemently opposed the prayer for grant of bail to the petitioner during pendency of the trial.