2018 (2) ADR 301

Delhi High Court

Hon'ble Judge(s): Sangita Dhingra Sehgal , J

Criminal P.C. (2 of 1974) , S.439, S.437— Bail - Grant of - Murder case - Accused present at place of incident along with her minor daughter - Onus would lie on her to disprove allegation - Triable issues cannot be determined at such stage - Considering said facts and other factors including severity of punishment, bail cannot be granted. Penal Code (45 of 1860) , S.307, S.201— (Para 12 13 14)