Amandeep Kaur Vs State of Punjab

High Court Of Punjab And Haryana At Chandigarh 21 Jul 2005 Criminal Miscellaneous No. 32881-M of 2005 (2005) 07 P&H CK 0144
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Miscellaneous No. 32881-M of 2005

Hon'ble Bench

K.S. Garewal, J

Advocates

R.P. Dhir, for the Appellant; Gurpartap Singh, Gill, A.A.G., Punjab, for the Respondent

Final Decision

Allowed

Judgement Text

Translate:

K.S. Garewal, J.@mdashAnnexure P-4, scan report dated March16, 2005, shows pregnancy, which was of about seven weeks. Therefore, the petitioner is now in advance stage of pregnancy.

2. Poppy husk was recovered from the matrimonial house of Amandeep Kaur, where she was living along with her husband Malkiat Singh and husband''s brother Gurdial Singh. Only Hardev Singh and Gurdial Singh were arrested. Malkiat Singh managed to escape and he is still absconding. Ordinarily, absconcion of the husband may have resulted in denial of bail to the wife, but in the present case, the petitioner is 17 years of age and is in advance stage of pregnancy, therefore, she deserves to be released on bail.

3. This application is allowed. The petitioner is admitted to bail to the satisfaction of Chief Judicial Magistrate, Jalandhar.

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