POONAM SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Poonam Sharma (married sister-in-law) and Kamlesh Rani (mother-in-law) have preferred the instant petition for the grant of regular bail, in a case registered against them along with their other main co-accused Kailash Nath @ Goldy, husband of Monika Sharma (since deceased), by way of FIR No.25 dated 21.2.2012, on accusation of having committed the offences punishable under section 302 and 120-B IPC by the police of Police Station Shahkot, District Jalandhar, invoking the provisions of section 439 Cr.PC.

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

(3.) ACCORDING to the prosecution that Monika Sharma died on 21.2.2012 and her son Abhi (PW1) told complainant Vinod Kumar Sharma about her death. The complainant is the father of Monika Sharma, who has lodged the FIR with the allegations that his daughter was killed by Kailash Nath alias Goldy (husband), Rekha Rani (daughter-in-law) and the petitioners in connivance with each other. No other role or overt- act is attributed to the petitioners. The complainant is not an eye witness of the occurrence. Moreover, Abhi (PW1) was present in the house along with the deceased. His statement has been recorded in the Court as PW1. He has not raised any accusing finger towards the petitioners. Not only that, they are ladies. They were arrested on 21.2.2012, since then, they are in judicial custody and no useful purpose would be served to further detain them in jail. There is no history of their previous involvement in any other criminal case. Main accused Kailash Nath is still in custody. The conclusion of trial will naturally take a long time.