RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) This petition under Section 439 of the Criminal Procedure Code has been filed by Rani-petitioner, for grant of regular bail in FIR No. 287 dated 20.6.2009 registered at Police Station Sadar, Patiala, under Sections 302,304-B, 498A, 316/34 IPC. The FIR was registered on the basis of the statement of Raja Singh, father of Meena-deceased, who was married to Rajinder Singh, elder brother of the present petitioner. According to the complainant, he had given dowry, at the time of the marriage, beyond his capacity but the in-laws of the deceased used to make demands for more dowry and on that ground had been giving beatings to her. Even after the marriage, he had given some articles to the in-laws. He also narrated therein that the present petitioner alongwith the husband and other relatives of the husband were responsible for the death of the deceased.

(3.) No specific allegations have been levelled against the petitioner in the FIR. The State counsel has not been able to point out any evidence, which may have been collected during the investigation, which would show direct involvement of the petitioner in the commission of the crime. She is stated to be only 19 years old and unmarried.