Alok Singh, J. - (1.) THIS is an application seeking regular bail in case FIR No. 180, dated 06.12.2009, under Sections 302/301/34 of the Indian Penal Code, registered at Police Station Sadar Faridkot, District Faridkot.
(2.) LEARNED Counsel for the Petitioner states that present is a case of blind murder and Petitioner has been roped in the present case on the basis of circumstantial evidence. He has further stated that circumstantial evidence itself is a weak type of evidence. He has further stated that on 10.11.2009 from the canal in the area of Police Station City Fridkot, a dead body of an unidentified male was recovered and later on, it was identified as dead body of Mohinder Singh brother of the complainant. As per the prosecution story that during the investigation, it has transpired that deceased was having illicit relation with the present Petitioner Veerpal Kaur, hence, her husband Jaskaran Singh with the help of Jagdeep Singh alias Sonu and Parmjit Kaur entered into a conspiracy to murder Mohinder Singh and thereafter, have killed Mohinder Singh.
(3.) PERUSAL of the record reveals that challan has already been submitted and charges have already been framed, therefore, there may not be any chance of tempering with the evidence at this stage. Petitioner is a lady and she is in jail w.e.f. 09.12.2009.;