- (1.) Payer in this petition is for grant of regular bail in case FIR No.116 dated 11.7.2003 registered under Sections 302/201 of the Indian Penal Code, at Police Station Sector 3, Chandigarh.
(2.) The petitioner,a Doctor, as per allegations in the FIR, is accused of the murder of her husband. As per allegations levelled by the prosecution, she murdered her husband by administering/injecting poison, while they were in Hotel Mountview, Chandigarh.
(3.) Counsel for the petitioner contends that the petitioner has been behind bars since 11.7.2003. The prosecution, however, has not concluded its evidence and is still to examine 15 witnesses, one of the witnesses being a relative of the petitioner. It is contended that as the trial is likely to take still more time, the petitioner be released on bail.;