RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER is a lady and she is facing accusation for commission of an offence under Section 302/34 IPC. She was arrested in the month of September, 2005. Her earlier application for bail was dismissed as withdrawn on April 4, 2006. Present application has been filed by stating that the petitioner was a juvenile, at the time of commission of the offence. To say so, reliance has been placed upon order, passed by the Additional Sessions Judge, Jind, on September 15, 2006, whereby the petitioner was declared a juvenile and it was ordered that a supplementary challan be prepared and the same be submitted before the competent Court for trial. Keeping in view the provisions of Section 12 of the Juvenila Justice (Care and Protection of Children) Act, 2000, this Court feels that the petitioner deserves to be enlarged on bail. Counsel for the State has failed to show anything to deny bail to the petitioner.

(2.) IN view of facts mentioned above, this application is allowed and during the pendency of trial, petitioner is directed to be enlarged on bail to the satisfaction of Chief Judicial Magistrate, Jind.