GURBINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in General Diary No. 41 dated 17.03.2021 under Sections 341, 323, 148, 149 IPC and Section 308 IPC added later on registered at Police Station Sadar Faridkot. (Cross case in FIR No. 42 dated 17.03.2021 under Sections 452, 354, 379-B, 323, 148, 149 IPC registered at Police Station Sadar Faridkot, District Faridkot, Punjab.

(2.) Learned counsel for the petitioner contends that the petitioner has been falsely implicated in the FIR. It is argued that no specific role has been attributed to the petitioner and there is only general allegation that the petitioner attacked Nirmal Singh with a sharp edged weapon. It is submitted that this is a case of version and cross version wherein both the parties have suffered injuries. It is also argued that the matter has already been investigated and the challan stands presented. Since the trial is likely to take some time to conclude, therefore, the custody of the petitioner would no longer be required.

(3.) Learned counsel for the respondent-State, on instructions from the Investigating Officer opposes grant of regular bail to the petitioner while pointing to the seriousness of allegations levelled against her, however, she does not dispute the fact that the matter stands duly investigated and the challan has been presented.