JASWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Apprehending arrest in the FIR captioned above, on the allegation of causing murder of Satnam Singh sharing common intention with co-accused, the petitioner who is a woman aged 52 years, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 14 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions and states that they would have no objection to the conditions and are also voluntarily agreeable to the condition that till the conclusion of the trial, the petitioner shall keep only one mobile number, which is mentioned in AADHAR card, if any, and within fifteen days undertakes to disconnect all other mobile numbers. The petitioner contends that the further pre-trial incarceration would cause an irreversible injustice to the petitioner and family.