RINKI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD counsel for the parties. The petitioner seeks pre-arrest bail in a case registered against her for the offences under Sections 306 and 34 IPC.

(2.) THE FIR (Annexure P1) in the case has been registered on the statement of Ashwani Kumar son of late Ram Murti. It is alleged by the complainant Ashwani Kumar that his father are three brothers. THE eldest one namely Ram Murti (father of the complainant) was residing separately from the other brothers namely Garib Dass (deceased) and Mangat Ram who were residing together. Ram Murti, father of the complainant had died about 7-8 years ago. THE uncle of the complainant namely Garib Dass (deceased) had two children i.e. one son and one daughter. His (Complainants) other uncle namely Mangat Ram had a son namely Rohit who was married 8-9 years back with Rinki (petitioner). THEre was a matrimonial dispute between Rohit and Rinki (petitioner). Rinki (petitioner) had filed an application dated 2.6.2010 (Annexure P2) before the Senior Superintendent of Police, Patiala against her husband namely Rohit, his father Mangat Ram his uncle Garib Dass (deceased) and Roop Rani wife of Garib Dass; besides, Darshana Devi, fathers sister (Bua) of Rohit in the Women Cell, Patiala. A compromise (Annexure P3) was reached at on 21.6.2010. According to the compromise, Rinki (petitioner) was to stay in the house of Rohit at Lalru.

(3.) THE complainant after arranging a vehicle along with his neighbour Mahipal brought Garib Dass to Hospital at Ambala for medical treatment. When they reached near Jhurmuri at about 11.00 a.m., Garib Dass passed away. THEy brought his dead body back and called back Rohit etc. by making a phone call. Garib Dass, uncle of the complainant committed suicide due to mental tension caused by the false application moved by the petitioner Rinki, her sister Jyoti and their mother Raj Rani in Women Cell, Patiala. A hand written note was found from the pocket of the deceased Garib Dass on which he had recorded that he was disheartened by Rinki, her sister Jyoti and their mother Raj Rani who had made their life a hell. THEy had never gone to the Police Station but they were made to appear before the Women Cell which had depressed him. THErefore, he committed suicide. It is alleged that Rinki (petitioner), her sister Jyoti and their mother Raj Rani were demanding `2 lacs in lieu of divorce which they were ready to pay them, but even then they (petitioner and her sister and mother) did not stop from causing harassment to them. Not being able to bear the setback, he (Garib Dass) had taken the step. THE complainant got his statement recorded and requested that action be taken.