AKWINDER KAUR ALIAS AKI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition filed under Section 439 of the Code of Criminal Procedure seeking grant of bail in case FIR No.39 dated 9.3.2003 registered under sections 392, 394, 342, 451, 120-B I.P.C. read with Section 25, 54, 59 of Arms Act in Police Station Islamabad, District Amritsar. The petitioner earlier filed Criminal Miscellaneous Nos. 39901- M of 2003, 45287-M of 2004 and 25775-M of 2005 for grant of regular bail in this Court but these were dismissed. After hearing learned counsel for the parties, no ground for grant of bail to the petitioner is made out. Dismissed. However, the trial Court is directed to conclude the trial expeditiously on or before 30.9.2006.