BHUCHAR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner seeks regular bail. First Information Report dated 32 dated March 6, 2003, was lodged under Section 302/34, Indian Penal Code, at Police Station City Mansa, stating therein that petitioner Bhuchar Kaur and Lakha Singh had killed Jasvir Kaur wife of Lakha Singh by strangulating her.

(2.) PURSUANT to the afore-mentioned First Information Report, the petitioner was arrested and has been behind bars since March 18, 2003.

(3.) LEARNED counsel for the State submits that trial is in progress, two prosecution witnesses have been examined and, therefore, the petitioner should not be released on bail at this stage.