HARMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 439 Cr.P.C is for grant of regular bail to petitioner-Harmandeep Singh in case F.I.R. No.99 dated 13.07.2019 under Section 306 IPC registered at Police Station Shimlapuri, District Police Commissionerate Ludhiana.

(2.) Mr. H. S. Sullar, DAG, Punjab, accepts notice on behalf of respondent-State. Complete copy of paper book has already been supplied to him.

(3.) Learned counsel for the petitioner inter alia contends that petitioner has no nexus whatsoever with the alleged offence. He further urges that as a matter of fact Jasbir Kaur (since deceased) was highly temperamental in nature and could not adjust herself in the matrimonial home and due to said temperament she had left her matrimonial home. He further submits that admittedly at the relevant time Jasbir Kaur (since deceased) was living at her parental home. He further urges that even otherwise allegations as set up in the FIR do not tantamount to instigation on the part of petitioner to commit suicide by Jasbir Kaur. He further urges that alleged suicide notes rendered by Jasbir Kaur (since deceased) do not come to the rescue of prosecution as in terms of FSL Report, no definite opinion can be given whether suicide notes were authored by the deceased or not. He further urges that co-accused namely Balwinder Kaur and Manjinder Singh, parents of petitioner, have already been granted concession of bail by this Court. He further submits that petitioner is in custody since 13.07.2019 and he is no more required by the Police for any investigation purpose. He further urges that challan has already been presented in the Court and trial has already commenced since trial of the case would take sufficient time to conclude, no useful purpose would be served by keeping the petitioner in custody further and he may be released on bail.