LAWS(P&H)-2005-7-91

AMANDEEP KAUR Vs. STATE OF PUNJAB

Decided On July 21, 2005
AMANDEEP KAUR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) ANNEXURE P -4, scan report dated March 16, 2005, shows pregnancy, which was of about seven weeks. Therefore, the petitioner is now in advance stage of pregnancy.

(2.) POPPY husk was recovered from the matrimonial house of Amandeep Kaur, where she was living along with her husband Malkiat Singh and husband's brother Gurdial Singh. Only Hardev Singh and Gurdial Singh were arrested. Malkiat Singh managed to escape and he is still absconding. Ordinarily, absconsion of the husband may have resulted in denial of bail to the wife, but in the present case, the petitioner is 17 years of age and is in advance stage of pregnancy, therefore, she deserves to be released on bail.