GURMEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) The above detailed two regular bail applications one by Gurmeet Kaur mother-in-law and Harjinder Singh husband of deceased Beant Kaur having arisen in the same very FIR are being taken up and disposed of together for the sake of brevity.

(3.) The allegations against the accused have been levelled by complainant Jasbir Singh maternal uncle of the deceased. The allegations are that marriage between the couple took place one year prior to the date of occurrence i.e. 9.8.2018. It is alleged that the deceased was in advanced pregnancy and demand of Rs 2 lacs was demanded by the accused for her treatment which the complainant side could not fulfill and as a consequence of which the deceased was compelled to commit suicide by consuming a poisonous substance (later analysed to be organo phosphorous).