MANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the petitioner in case FIR No. 36 dated 18.03.2010 under Sections 302, 148, 149 of Indian Penal Code registered with Police Station Bholath.

(2.) The allegations against the petitioner are that on 14.3.2010 petitioner Mandeep Kaur and her sister Hardeep Kaur had caught hold of her Chachi(deceased Kamaljit Kaur) from her long hair and then Ujagar Singh(father-in-law of the deceased) raised a lalkara that Kamaljit Kaur should be taught a lesson for not following their instructions and for demanding the share of her deceased husband in the land and that she should be eliminated. Thereupon, Hardip Singh, brother of the petitioner gave a datar blow on the back side of the left shoulder and Mann Singh(father of the petitioner) gave baseball bat blow on the person of Kamaljit Kaur and petitioner along with her sister Hardeep Kaur gave fist blows and due to the above said injuries Kamaljit Kaur succumbed to injuries on 17.3.2010 in Civil Hospital Bholath.

(3.) Learned Counsel submits that after the occurrence on 14th of March, 2010 at 6.00 PM, Kamaljit Kaur(since deceased) was removed to Civil Hospital, Bholath by her brother-complainant. She thereafter died on 17th of March, 2010 in the Civil Hospital, Bholath while being in the company of her relatives. By referring to the Chemical Examiner's report dated 22.4.2010 (Annexure P4) it is contended that the cause of her death is due to poison i.e. Organophosphorus compound pesticide was detected in the viscera of Kamaljit Kaur (since deceased).