SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.) for grant of regular bail in case FIR No.14 dated 14.03.2019 registered under Sections 302, 364, 404, 316, 201, 120-B, 148 and 149 of the Indian Penal Code, 1860 at Police Station Arif Ke, District Ferozepur.

(2.) As per the prosecution version summarized in the report under Section 173 (2) of the Cr.P.C., Ravneet Kaur (deceased), daughter of complainant Harjinder Singh, was married to Jaspreet Singh and both of them were permanent residents of Australia. Jaspreet Singh was having an illicit affair with accused Kiranjit Kaur who was also living in Australia. Ravneet Kaur came to India 13-14 days prior to the occurrence to her parental village Bagge Ke Peepal. On 14.03.2019, when complainant Harjinder Singh was at home, then at about 11/11.30 A.M. a phone call was received from his son-in-law Jaspreet Singh from Australia on the phone of his daughter Ravneet Kaur. While attending the phone, his daughter Ravneet Kaur went to the backside of his house through street towards the 'Nohra' as the tower range near his house was very weak. When her daughter did not return for about - 1/2 / -3/4 hours, then he went to look after his daughter but could not find her. He called his son Jasneet Singh on the phone and narrated the entire occurrence. He and his son searched his daughter in the village and also among relatives. He repeatedly called on the mobile phone number of his daughter but the same was switched off. Accordingly, he lodged FIR regarding kidnapping of his daughter Ravneet kaur by some unknown persons. Thereafter, the dead body of Ravneet Kaur was found in canal on 25.03.2019. During investigation, it was discovered that Ravneet Kaur had been abducted and murdered by accused Kiranjit Kaur, who had come to India for this purpose from Australia, with the help of Taranjit Kaur, Gursewak Singh, Sandeep Singh and Pushpinder Singh in conspiracy with Jaspreet Singh, husband of deceased Ravneet Kaur.

(3.) The bail application has been opposed by the State in terms of reply filed on 10.01.2020.