SUMAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.25 dated 13.02.2020 at Police Station Kartarpur, Jalandhar under Sections 304 and 34 IPC.

(2.) The FIR was lodged at the instance of Jeewan, wherein it is alleged that his son Akash was called telephonically by Karan to his residence on 09.02.2020, but he did not return back. It is alleged that on the next day i.e. 10.02.2020, the complainant's daughter was informed by Karan that Akash was lying in the bathroom of his house. When the complainant alongwith his daughter Pooja reached at Karan's house, they found that the bathroom was bolted from outside and they took out Akash from bathroom after unbolting the door, who was unconscious. The complainant's son was taken to hospital, where he was declared dead. The complainant suspected that his son had been killed by Karan in connivance with his father Ashok and mother Suman.

(3.) Learned counsel for the petitioner has submitted that she has falsely been implicated in the present case and that no specific role had been attributed to her and has been involved simply on account of the fact that she happens to be the mother of Karan, who is suspected to have killed the complainant's son.