DEEPA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the aforementioned two petitions filed on behalf of petitioners-Deepa Ram @ Deepa Singh and Satvinder Kaurseeking anticipatory bail in respect of case registered against them vide FIR No.24 dated 8.3.2020 under Sections 306/34 IPC at Police Station Bathinda, District Bathinda.

(2.) The FIR in question was lodged at the instance of Pardeep Kumar wherein it has been alleged that on 7.3.2020 (his cousin brother) Ravi Kumar committed suicide by jumping in front of a train and that he came to know about the same after reading about it in the newspaper. The complainant identified the dead body of Ravi Kumar. It is alleged that house of Parshotam Singh was in the same street where the house of Ravi Kumar was situated and that Parshotam Singh had installed CCTV cameras in his house and the direction of the said CCTV camera was towards the house of Ravi Kumar to which Ravi Kumar had been objecting. There had been a fight amongst them on the said issue which was later compromised in the Police Station and Parshotam Singh had assured that he would change the direction of the camera but despite said assurance he did not change the directions. It is alleged that Parshotam Singh however challenged Ravi Kumar that he may do whatever he likes and he being Reader of SSP will not change the direction of cameras. It is further alleged therein that subsequently ASI Deep Singh posted at Police Station City-II Mansa used to issue threats which Ravi Kumar used to discuss at his home. It is alleged that on 7.3.2020, Ravi Kumar committed suicide while leaving a suicide note alleging that Purshotam Singh and his family had been harassing him and his mother and that he had earlier also tried to commit suicide but then matter was compromised and despite the same Purshotam Singh and his wife Bindu kept on threatening him and that due to fear of Purshotam Singh, he committed suicide.

(3.) Learned counsel for the petitioners have submitted that they have falsely been implicated in the present case and that entire allegations as per FIR are against Purshotam Singh. It has further been submitted that even as per suicide note (Annexure P-4) in Punjabi, no specific role is attributed either to ASI Deep Singh or to Bindu wife of Purshotam Singh and that in these circumstances aforesaid petitioners deserve the concession of bail.