BALA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition under Section 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No.150 dated 07.05.2017 (Annexure P/1) under Sections 148, 149 and 302 IPC registered at Police Station Madhuban, District Karnal.

(2.) Facts relevant for the purpose of decision of the present petition; the above mentioned FIR was registered on the statement of Manoj Kumar and the alleged occurrence had taken place on 6.5.2017 and in the alleged incident, Vijay, cousin brother of the complainant lost his life. As per the prosecution, Ram Phal, his wife Bala Devi (present petitioner) and sons of Ram Phal, namely, Sagar and Munim had assaulted Vijay (since deceased). Attribution to the present petition is being armed with danda and having delivered danda blows on the body of Vijay. Sagar and Munim are stated to have inflicted knife blows on the stomach, chest and shoulders of Vijay.

(3.) Learned counsel for the petitioner contended that the petitioner is in custody since 8.5.2017 and co-accused Ram Chander, whose role is identical to the present petitioner has already been admitted to bail as per orders dated 12.02.2018 passed by this Court in CRM-M-47961 of 2017. So, the present petitioner be also released on bail.