GURBAX KAUR Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) The present petition filed under Section 438 Code of Criminal Procedure is for grant of anticipatory bail to the Petitioner in case FIR No. 12, dated 23.1.2010, under Sections 304-B/34 IPC, registered at Police Station Adampur, District Jalandhar.

(2.) I have heard learned Counsel for the parties and have gone through the whole record carefully.

(3.) Brief allegations against the Petitioner-accused are that marriage of deceased Gurvinder Kaur was solemnised with co-accused, i.e., son of Petitioner, on 21.12.2008. Co-accused, i.e., son of complainant and husband of deceased, went Greece just after few days of marriage. There are also allegations that after few days of marriage Petitioner-accused and co-accused started taunting deceased for bringing less dowry. There was a demand of car. Deceased continued to reside with Petitioner and other family members. On 13.1.2010, Dharmender Kumar, i.e., husband of deceased, returned from Greece and he also raised demand of dowry. On15.1.2010, complainant alongwith his wife Mohinder Kaur visited the house of Petitioner and at that time all the family members gave taunting for giving less dowry in the marriage and insisted that they would visit their family only when car would be given in dowry as it was difficult for them to travel in buses. On 21.1.2010 an unknown caller gave a telephonic call to son of complainant that Gurvinder Kaur was admitted in serious condition in Johar Hospital, Jalanadhar, and when they reached there, they found that daughter of complainant was lying in ICU in an unconscious condition. Later on she expired in the hospital. She died of poisoning.