SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is seeking grant of regular bail in FIR No.52 dated 12.03.2019 under Section 306/34 IPC (Subsequently Section 34 IPC deleted. Charges framed under Section 304-B IPC and alternative Section 302 IPC) registered at Police Station Lopoke, District Amritsar.

(2.) As per FIR allegations, marriage of petitioner was solemnized in a simple manner. Out of said wedlock, three children were born. The family of the petitioner used to harass the deceased on account of bringing less dowry, due to which she committed suicide on 12.03.2019.

(3.) Learned counsel for the petitioner contends that petitioner has been falsely implicated. No demand of dowry was ever made by accused/petitioner or his family. Even the marriage was admittedly performed in simple manner. He further contends that investigation is complete. Challan hasbeen presented. The petitioner is in custody since 01.04.2019. There is no headway in the trial due to Covid-19 pandemic.