ANJU VERMA 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.) Petitioner Anju Verma is accused in case bearing FIR No. 80 dated 07.07.2020 under Sections 306 and 34 IPC registered at Police Station Daba has come up in this first anticipatory bail application under Section 438 Cr.P.C.

(3.) The present case was got registered by Ashwani Kumar. It is alleged by the complainant that his brother Mohan Lal had died and his widow Krishna Devi alongwith his son Manish Kumar @ Babbu (both deceased) were residing in a tenanted premises at Ludhiana. Manish Kumar @ Babbu was got married with Mamta (now dead) on 29.09.2017, who happens to be sister of the petitioner. It is during the course of events, Mamta fell ill and died on 19.06.2020 at P.G.I. Chandigarh. It is alleged that his nephew Manish Kumar @ Babbu and mother-in-law Krishna Devi were manhandled by his father-in-law Jagdev Singh, mother-in-law Raj Rani and others. In all 13 persons including petitioner were close relations of the deceased Mamta. On 6th July, 2020 around 07.30 p.m., the complainant came to know that Krishna Devi and Manish Kumar @ Babbu have committed suicide at their residence by hanging themselves leading to the registration of the present case against all the 13 relatives of the accused.