RANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Ranjit Kaur, a lady, who is in custody since 24.1.2006, has filed this petition under Sec.439 Cr. P. C. for the grant of regular bail in case FIR No.10 dated 22.4.2005 under Sections 302, 34 IPC, registered at Police Station Dhar Kalan, Pathankot.

(2.) I have heard counsel for the parties and gone through the contents of the FIR as well as the order dated 2.6.2006, passed by Sessions judge, Gurdaspur, whereby bail application of the petitioner has been dismissed.

(3.) Counsel for the petitioner contends that case of the prosecution is wholly based on extra judicial confession of the petitioner made before kuldeep Raj. On September 28, 2006, case was adjourned, as the said witness was to be examined by the prosecution. Counsel for the petitioner submits that Kuldeep Raj has been examined and he has not supported the prosecution version. He further submits that complainant Baldev Singh has also not supported the prosecution version. Keeping in view the aforesaid facts, without expressing any opinion on the merits of the case, I deem it appropriate to grant bail to the petitioner and she is accordingly ordered to be released on bail subject to her furnishing bail bonds to the satisfaction of the trial court.