MANJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is to release the petitioner on regular bail in FIR No. 69 dated 28.11.2006, registered under Sections 306/34 IPC, at Police Station, Ganaur, District Patiala. As per the allegations contained in the FIR, the husband of the deceased was having illicit relations with the petitioner and being fed up with that kind of relationship, the deceased committed suicide. THE petitioner, thus, is being accused of abetment to commit suicide.

(2.) THE petitioner is in custody since 28.11.2006. It is stated by Mr. Baath, learned AAG, Punjab, on instructions from Gurjant Singh, ASI, that investigation is complete, challan has been presented and the charges have also been framed. He further points out that 14 witnesses have been cited by the prosecution. In this view of the matter, the conclusion of the trial is likely to take considerably long period. After hearing learned counsel for the parties and having regard to all the attending circumstances, but without expressing any views on merits of the case, lest it should prejudice either of them, this petition is allowed and the petitioner is directed to be released on bail to the satisfaction of the Chief Judicial Magistrate, Patiala. Disposed of.