SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of lockdown due to outbreak of pandemic COVID-19.

(2.) Mr. H.S. Grewal, Addl. Advocate General, Punjab puts in appearance on behalf of the State on his own.

(3.) Allegations against the petitioners Surinder Kumar and his wife Kirandeep Sharma, who happen to be close relatives of deceased Suresh Kumar, in this first anticipatory bail application filed under Section 438 Cr.P.C. in case bearing FIR No.21 dated 12.03.2020 under Sections 306, 34 IPC pertaining to Police Station Badali Ala Singh, District Fatehgarh Sahib, are that the parties were having a dispute over right of use of passage and on 11.03.2020 the deceased committed suicide by hanging himself in his shop leading to registration of the present case.