SURINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . It is not in dispute that the FIR was lodged 8 days after the occurrence inspite of the fact that the post-mortem of the deceased and the cremation etc. had taken place in presence of her father, namely, Umed Singh. Without commenting anything further on merits lest it may prejudice the case of either side. I allow the petitioner bail to the satisfaction of Chief Judicial Magistrate, Rohtak.