SAMMI DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of pre-arrest bail to the Petitioner Sammi Devi in case FIR No. 108 dated 21.7.2010 under Sections 316 and 34 of Indian Penal Code registered with Police Station Moonak, District Sangrur, who is a relative of complainant-Surjit Kaur.

(2.) As per allegations there was a dispute with regard to throwing of garbage in the drain of the street. The dispute had led to a scuffle wherein Prem Singh son of the Petitioner Sammi Devi is alleged to have given kick blows on the stomach of the complainant resulting into the death of the child in the womb of the complainant.

(3.) Learned Counsel for the Petitioner submits that Petitioner is a 65 years old lady and has been falsely implicated in the case. It was further contended that no injury is found on the person of the injured-complainant. Learned Counsel for the Petitioner further states that the matter between the parties has been compromised.