RAJ CHOPRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is facing allegations that she committed the murder of her adopted son, Mohinder Pal, prosecution case is that there was serious dispute between the deceased and the petitioner. The incident took place on the night intervening 25th and 26th Jan., 1997. The papers before me indicate that petitioner initially had approached the police station and had reported that she found two boys inflicting injuries on the deceased. According to her, these two boys fled away after inflicting injuries to the deceased. The claim of the use newton during investigation is that the petitioner had made an extra-judicial confession before one Som Nath, and admitted to have committed murder of Mohinder Pal. During the investigation, recovery of hammer and one kitchen knife was made at the instance of the petitioner-accused.

(2.) The petitioner is a women aged about 53 years. In the set of circumstances, I am inclined to grant her bail on the following conditions:- The petitioner shall be released on bail on her executing the bail bond and surety bond to the satisfaction of CJM, Ludhiana, and on further condition that during the pendency of the trial against her, she shall stay at the following address and she shall not visit New Sivaji Nagar Ludhiana or the area where the prosecution witness stays.