RAMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crm-16158 & 19328-2020

(2.) Prayer in this petition is for grant of anticipatory in FIR No.120 dated 15.5.2020 under Sections 307/120-B IPC registered at Police Station Phillaur, District Jalandhar.

(3.) Counsel for the petitioner submits that as per the allegations in the FIR, complainant Gurpreet Singh was married with petitioner Ramandeep Kaur about 08 months ago and on the intervening night of 13/14.5.2020, the petitioner wife poured some liquid on him having the smell of spirit. Feeling danger to his life, the complainant tried to run away. The petitioner pushed him back and put him on fire with matchbox. The victim came down from stairs to save his life and his father Tarlochan Singh and grand-mother Gian Kaur rescued him and he was taken to the CMC Hospital, Ludhiana.