High Courts(1988) 06 P&H CK 0028

Nirmala vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 7 June 1988

HON’BLE JUDGES
A.L.Bahri, J
CASE NUMBER
Criminal Miscellaneous No. 3489-M of 1988

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 176 words

A.L. Bahri J.

1.

Smt. Nirmala has prayed for bail in this case registered vide F.I.R. No. 64 dated April 19, 1988 at Police Station Sampla, District Rohtak, under section 302/34, Indian Penal Code. As per prosecution allegations, Smt. Nirmala and her husband Raj Singh caused injuries with "Pharsas" to the deceased. Bail application has been pressed on the ground that Smt. Nirmala is a woman having three children; one of them is accompanying her in the jail being infant and two are in the house. At this stage it is difficult to state as to specific injuries which caused the death; whether the same were caused by Smt. Nirmala or her husband. However, section 34, Indian Penal Code, is attracted to case in hand. Smt. Nirmala being a woman deserves bail in view of section 437 of the Code of Criminal Procedure. Keeping into consideration that Nirmala is having aninfant child who is also in jail she is ordered to be released on bail to the satisfaction of the Chief Judicial Magistrate, Rohtak, pending trial.