GURMIT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the 2nd petition under Sec. 483 BNSS with a prayer to grant regular bail to her in case FIR No.190 dtd. 6/8/2024, registered under Ss. 103(1), 190, 191(3) BNS, 2023, Police Station Sadar Ambala, District Ambala.

(2.) The FIR in the present case was registered on the basis of the statement made by Harjeet Kaur wife of Dharampal and the same has been reproduced below:-

(3.) Learned counsel for the petitioner submits that in the present case, the petitioner has been named as 'wife of Jaspal' and as per the prosecution version, she was allegedly armed with a danda and had collectively caused blows of danda on the person of the deceased. Learned counsel further contends that in fact no recovery was effected from the petitioner and the version against her is apparently false. Still further her case is clearly distinguishable from Sandeep and Jaspal, who were assigned specific injuries in the present case. She further contends that out of total 15 witnesses, no witness has been examined so far and the petitioner is a household lady and deserves sympathetic consideration.