KULDIP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against her on 21.2.2003 for the offences under Sections 302, 307, 323, 324, 148, and 149 IPC.

(3.) The FIR in the case has been registered on the statement of Gurdev Singh, who has alleged that he was married with Rajwant Kaur against the wishes of her parents. Gurdev Singh and Rajwant Kaur remained together for one month but the parents of Rajwant Kaur threatened the complainant due to which the complainant sent his wife aboard. On 5.1.2003, she came back from Singapore. At that time, the complainant along with his wife were residing at Chandigarh. They came to the Village on 6.2.2003 and were arrested on 8.2.2003 and produced before the SDM, Batala, who released them on bail on 13.2.2003. On 21.2.2003, when the complainant and his wife Rajwant Kaur were coming out of the Court of SDM, Batala, they were attacked by the accused.