PINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of lockdown due to outbreak of pandemic COVID-19.

(2.) Mr. H.S. Grewal, Addl. Advocate General, Punjab has put in appearance on behalf of the State on his own.

(3.) Allegations against the petitioner Pinderpal Singh in this second regular bail application under Section 439 Cr.P.C. (the earlier one having been dismissed as withdrawn on 07.05.2019) in case bearing FIR No.343 dated 27.11.2018 under Sections 306, 34 IPC pertaining to Police Station Talwandi Sabo, District Bathinda, have come about by complainant Sukhdev Singh. In his allegations, the complainant alleges that his daughter Amanpal Kaur (now deceased) was married with the petitioner for more than 12/13 years out of which the couple was bestowed with two daughters and a son. The complainant further claims that the husband and his parents often used to quarrel with the deceased and on account of which she was forced to consume a poisonous substance leading to her death one day after the occurrence i.e. on 28.11.2018.