MANDEEP KUMAR @PRINCE @RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No. 20 dated 6.4.2012 under Section 306, 34 of the Indian Penal Code registered at Police Station Phul, District Bathinda. Learned counsel for the petitioner has submitted that petitioner is in custody since 9.4.2012. Petitioner has got one year old minor child with her.

(2.) Learned State counsel, on the other hand, has opposed the petition.

(3.) Prosecution story, in brief, is that the deceased had consumed some poison as the petitioner (his wife) was having illicit relations with others.