KAMLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) After hearing the learned counsel for the petitioner and perusing the averments made by the prosecution, no case for the grant of anticipatory bail for the offence under Sections 302/498-A and 34, Indian Penal Code, is made out. The petition is accordingly dismissed. However, the petitioner may apply for bail under the provisions of Sections 437 and 439, Code of Criminal Procedure, before the concerned courts. In case the bail application is moved after surrendering herself before the Magistrate, the learned Magistrate shall proceed to hear and decide the bail application the same day and in case it is to be moved before the Sessions Court, the learned Sessions Judge shall proceed to decide the bail application expeditiously but not later than three days. The petitioner may surrender before the Court of the Magistrate concerned within a week, i,e., on or before July 12, 1996, and till then her arrest in this case is stayed to enable her to approach for surrender before the concerned Magistrate. Order accordingly.