LAWS(P&H)-2020-11-147

PARAMJIT KAUR Vs. STATE OF PUNJAB

Decided On November 24, 2020
PARAMJIT KAUR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) Prayer in this petition filed under Section 439 of the Code of Criminal Procedure, 1973 is for grant of regular bail to the petitioner in FIR No.0122 dated 12.08.2020 under Sections 306, 34 IPC registered at Police Station Sadar Barnala, District Barnala.

(3.) The present FIR has been registered against the accused on the ground that deceased, who is wife of the complainant Gurjit Singh, has committed suicide on abetment of accused persons namely Veerpal Kaur, Binder Kaur and Chamkaur Singh. As per the allegations made against the accused persons, the deceased used to visit a girl (Joti) in the neighbourhood for sewing of clothes. The accused persons had spread the rumor that deceased had managed to get her (Joti) to talk to a boy on telephone. In order to make the accused persons to prove the said allegations, the deceased called all the accused near her house, due to which the accused quarreled with the deceased and put pressure upon her. However, when the complainant tried to stop the said ladies, Chamkaur Singh started supporting his wife and the deceased also lost her cool and stated that either they should prove the allegations or she will commit suicide. At this, the petitioner-accused also instigated the deceased to commit suicide and brought a bottle of insecticide and threw the same at the gate and challenged the deceased to commit suicide by consuming the same. Upon this, the deceased consumed the insecticide and committed suicide.