MALKIAT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is alleged to have administered poisonous substance to her mother-in-law namely Balbir Kaur and maternal aunt of her husband, on account of she having relations with Gurjit Singh. The motive attributed to the petitioner for killing her mother-in-law would be a debatable issue at trial. It is a fact that the petitioner, while in custody, had delivered a child in jail hospital and as such she has been granted interim temporary bail.

(2.) Without expression of any opinion on merits of the case, it is pertinent to observe that the petitioner is a lady and it will be debatable whether she has been able to forcibly administer organophosphade to her mother-in-law as well as maternal aunt of her husband. The chances of tampering with the evidence is not much as the complainant is none else but the son of deceased. Petition is allowed. It is ordered that the petitioner will remain on bail during trial against the bail bonds/surety bonds already furnished by her subject to the condition that she will not, in any manner, tamper with the evidence. However, it will open to the complainant to apply for cancellation of bail in case any such attempt is made by the petitioner.