DAIJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F.I.R. No. 163 dated 18-10-1998 has been registered at Police Station Sadar Malout under Sections 304-B! 498-A,506, 148 and 149, IPC. on the statement of Sukhjit Kaur wherein it has been alleged that Simarjit Kaur the sister of the complainant who was married to Jaswinder Singh the son of the petitioner-herein, was being harassed by her husband mother-inlaw and others demanding more dowry.

(2.) Petitioner-Daljit Kaur who is mother-in-law of deceased had approached the Additional Sessions Judge. Muktsar for bail but her application for bail was dismissed and. therefore she has approached this Court under Section 439. Cr. P.C.

(3.) I have heard the Counsel for both the sides and perused the records. The allegation in the F.I.R. is that even from the time of the marriage Simatjit Kaur was being taunted for bringing less dowry. It is also alleged that a child was born to Simatjit Kaur and at that time, she was taunted on the ground that she had not brought the sufficient gifts. As per F.I.R. in- laws also allegedly demanded a Harvesting Combine at the time when the marriage of another sister of the deceased was performed. It is further been alleged that on 13-1-1998. Simatjit Kaur (deceased) was beaten by her husband and was brought to her parental home and left by her husband and others, Simatjit Kaur, who remained at her parental home allegedly committed suicide by hanging herself on 11-10-1998.