KAKA @ JATINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of CRM No. M-23645 of 2010 filed by Kaka @ Jatinder Kumar, CRM No. M-24546 of 2010 filed by Sweety @ Rekha and CRM No. M-24748 of 2010 filed by Sukhdarshan Kumar. Heard counsel for the parties.

(2.) The respective petitioners seek pre-arrest bail in case FIR No.236 dated 30.11.2008 for the offence under Section 306 IPC registered at Police Station B-Division, Amritsar.

(3.) Kaka Singh (petitioner in CRM No. M-23645 of 2010) and Sukhdarshan Kumar (petitioner in CRM No. M-24748 of 2010) are brothers. They are the sons of Kishan Chand. Sweety @ Rekha (petitioner in CRM No. M-24546 of 2010) is the wife of Sukhdarshan Kumar. The FIR (Annexure P3) has been registered on the statement of Suresh Kumar son of Subash Chander, who is the brother of the deceased Smt. Sonia. The marriage of Sonia (deceased) was solemnized with Rajesh Kumar son of Kishan Chand who is the brother of the petitioners-Kaka and Sukhdarshan Kumar about 8 years ago. After the marriage, the husband of Smt. Sonia (deceased) namely Rajesh Kumar, her mother-in-law Dharmo Rani, the elder brother of Rajesh (Jeth) namely Sukhdarshan Kumar (petitioner), the elder brother's wife (jethani) namely Sweety @ Rekha (petitioner) and husband's younger brother (devar) namely Kaka (petitioner) it is alleged had demanded dowry and money. They used to harass and torture Sonia (deceased) mentally and physically. On 30.3.2008, the abovesaid accused after their joint discussion and consent, demanded dowry and burnt the sister of the complainant. It is alleged that the accused had political approach and liason due to which the police of Police Station B-Division, Amritsar did not register a criminal case against them.