KULWANT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INVOKING the provisions of section 438 Cr.PC., petitioner Kulwant Kaur wife of Mohinder Singh, unfortunate mother-in-law of complainant Jasbir Kaur, has instituted the present petition for the grant of anticipatory bail in a case registered against her alongwith her husband Mohinder Singh, vide FIR No.92 dated 24.8.2010, on accusation of having committed the offences punishable under sections 406 and 498-A IPC by the police of Police Station Sudhar, Ludhiana.

(2.) NOTICE of the petition was issued to the State.

(3.) IT is not a matter of dispute that the petitioner is mother-in-law of the complainant. The general allegations of cruelty in connection with and on account of demand of dowry are alleged against the petitioner. Mohinder Singh, husband and co-accused of the petitioner, has already been allowed regular bail by the trial Magistrate. The offences alleged against the petitioner are triable by the Court of Magistrate. Moreover, the learned State counsel, on instructions from ASI Maninder Singh, has submitted that the petitioner has already joined the investigation and she is not longer required for further interrogation at this stage. There is no history of previous involvement of the petitioner in any such case. The law of bail towards women is liberal.