MALKIT KAUR @ MEETO @ SEETO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Malkit Kaur @ Meeto @ Seeto, wife of Harpal Singh @ Poppy, has directed the instant petition for the grant of regular bail in a case registered against her along with her other co-accused, by way of FIR No.19 dated 25.03.2011, on accusation of having committed the offences punishable under Sections 379 and 411 IPC, by the police of Police Station City Budhlada, District Mansa, invoking the provisions of Section 439 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) AS is evident from the record that, all the offences alleged against the accused are triable by the Court of Magistrate. The petitioner is a lady and she was arrested on 30.08.2012. Since then she is in judicial custody and no useful purpose would be served in further detaining her in jail. There is no history of her previous involvement in any other criminal case. Moreover, Sucha Singh, co-accused of the petitioner, has already been allowed the concession of regular bail by this Court vide order dated 27.11.2012 in CRM No.M-35244 of 2012(Annexure P-2). Even since not a single witness has yet been examined by the prosecution, so, the conclusion of trial would naturally take a long time.