RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . Regarding the death of Paramjit Kaur, F.I.R. No. 30 was registered on 13.3.1999 under Sections 452, 354, 302 and 304-B, IPC in Police Station Bilaspur at the instance of the petitioner. On that date, his father-in-law, Jindu Ram, is alleged to have give a statement supporting the assertions made by the petitioner. During investigation, the police found Baljit Singh, who has been named as culprit to be innocent in view of the fact that at the time of the alleged incident, he was stated to be appearing in an examination. This led to the recording of a supplementary statement of Jindu Ram, in which he shifted the stand taken by him in his earlier statement and asserted that his daughter Paramjit Kaur was being insulted by the petitioner and his family members with demands of more dowry and her failure to meet with the demands had led to the petitioner and his mother Mohinder pouring kerosene oil on her and setting her on fire. This statement was recorded after 5 months of the incident and the petitioner is in custody since August, 1999. Without commenting upon the credibility of the evidence collected during the investigation, lest any opinion expressed by me prejudices the case of either side, I feel that as the trial is likely to take some time, it is a fit case in which the petitioner should be admitted to bail on his furnishing bail bond for a sum of Rs. 30,000/- with two sureties in the like amount to the satisfaction of CJM/Duty Magistrate, Jagadhari. Ordered accordingly. In case the petitioner absents himself on any date without prior permission of the Court, it will be open to the trial Court to cancel his bail and secure his presence through non-bailable warrants. Petition allowed.