UNPA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.80/2012 dated 24.06.2012, registered at Police Station, Kumarsain, under Sections 302, 309 IPC.

(2.) It has been stated that the prosecution case is that on 22.06. 2012 petitioner tried to commit suicide by consuming poison and also gave poison to her child, as a result of which, baby girl died. On these allegations, the case was registered. The petitioner moved bail applications under Sections 438 and 439 Cr.P.C. which were registered as Cr.M.P.(M) Nos. 756 of 2012, 839 of 2012 and 1020 of 2012. These applications were dismissed on 22.08.2012, 13.09.2012 and 01.11.2012 respectively.

(3.) The petitioner was arrested on 24.08.2012. The petitioner is innocent, she has committed no offence. The detention of the petitioner would not advance cause of justice in any manner. After investigation of the case challan has been submitted and charge has been framed on 04.12.2012 against petitioner for offences punishable under Sections 302, 309 IPC. The submission has been made for releasing the petitioner on bail.