KEWAL KRISHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gurtej Singh lodged a complaint with the Police Station Boha, district Mansa alleging that his brother Parma Singh had committed suicide because of the uneasiness created by the petitioners - Kewal Krishan and Angrez Ram because of the loan. According to the complainant, their father Saun Singh had been selling agricultural produce to the Commission Agent Angrez Ram Mahajan, and that heavy loan amount was due to Angrez Singh from their father which he had repaid. It is further stated that later on, after the death of their, the petitioners filed a suit before the Court at Mansa alleging that some more loan amount was due from the complainant and others, and had even got warrant of attachment of their properties. According to the complainant, on 24.5.99, the petitioners along with Halqa Patwari and Kanungo came to their village for attaching their land. The complainant has also alleged that about 11/2 years ago, the petitioners had sent false complaint against them, and even now they are pressurising the complainant and others to sell their lands and give the money. According to the complainant, due to this debt, they were all uneasy and his brother - Parma Singh (deceased) had been saying very often that it would be better to die than live such a miserable life. He has also alleged that on 30.6.99, Parma Singh had set himself on fire and committed suicide due to the uneasiness created because of the loan of the petitioners. It is on these allegations that FIR No. 73 dated 1.4.99 has been registered under Sections 306/34 Indian Penal Code.

(2.) Petitioners' application for bail in anticipation of arrest was dismissed by the Additional Sessions Judge, Mansa, and hence, this petition before this Court for the same relief.

(3.) I have heard the counsel for both the sides and perused the records on file.