SMT. BALJINDER KAUR Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER is an accused of offence under Sections 307, 364 and 120B Indian Penal Code, registered in Police Station, Una, H.P. along with her husband Kapoor Singh and two other Manjit Singh and Rouki, who are stated to be friends of Kapoor Singh.

(2.) PRECISELY , it is alleged in the prosecution case that injured Paramjit Kaur was traveling along with her child in the Honda City Car with the accused persons to pay obeisance at Peer Nigah Temple, Una. Petitioners and the injured are the residents of Ropar (Pb.). On their return from the temple near the place known 'Ghati', Petitioner is alleged to have alighted from the vehicle to pass urine. Thereafter she told Paramjit Kaur to ease herself. She took her minor child into her lap. Kapoor Singh, Manjit Singh and Rouki co -accused caught -hold of Paramjit Kaur, put a string around her neck to strangulate her, thereafter pushed her from a cliff. Accused persons fled away in their vehicle and also threw the child of the complainant on the road near Ghanoli about 50 km. away from the place of alleged incident. He was picked -up by an employee of "Dashmesh Dhaba" and informed the police. Paramjit Kaur was found crying in the morning by one Gopi Chand. He reported the matter to Ranvir Singh Pradhan. She was taken to Hospital by Ranvir Singh complainant, where she was medically examined. He also informed police. Thus the FIR came into being.

(3.) WITHOUT commenting upon the merits of the case and the role played by the Petitioner, suffice it to say that she can be enlarged on bail on her furnishing bonds in the sum of Rs. 20,000/ - with one surety in the like amount to the satisfaction of the Chief Judicial Magistrate, Una. However, this bail shall be subject to the condition that the Petitioner: