PUSHPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for regular bail filed under Section 439 of the Code of Criminal Procedure on behalf of the petitioner, in case FIR No.150 dated 04.10.2019 under Sections 302, 34, 120-B, 201 of IPC, registered at Police Station Sadar Ludhiana, District Ludhiana.

(2.) Learned counsel for the complainant has sent, by e-mail, a copy of the application moved on behalf of his client before the learned Ilaqa/Duty Magistrate, Ludhiana on 09.09.2020, in which a direction was sought for upon the SHO, PS, Sadar Ludhiana and to place the audio clippings and transcripts on the record. Copy of the order passed by the learned JMIC on 07.10.2020, has been separately sent up, from which, it transpires that an order was passed on the aforesaid application of the complainant, and it was directed that transcripts would be prepared from the Pendrive annexed along with the Challan, in open Court. This clearly reveals that the concerned photographs and transcripts were not a part of the Challan Papers/Police Report submitted before the Court. Specifically for this reason co-accused Jaspreet Singh @ Jass was granted regular bail by this Court in CRM-M-14497 of 2020 on 10.08.2020.

(3.) Thereafter, a Coordinate Bench of this Court has similarly granted regular bail to co-accused Rajesh Kumar @ Joney in CRM-M-24782 of 2020 on 18.09.2020 after having taken note of the fact that there is no Forensic proof of the fact that the death of the victim was unnatural or caused in any manner by the accused, and also in view of the fact that there was a delay of two months in the registration of FIR after the deceased was cremated in the presence of his own parents and brother.