SARABJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No. 50 dated 21.04.2020, under Sections 306/34 IPC, Police Station Machhiwara, District Ludhiana.

(3.) The petitioner, it is submitted, has been unnecessarily and falsely implicated in the above mentioned FIR due to her relationship with the co-accused Jagdeep Singh, who is the petitioner's son. As per the averments in the FIR, the petitioner's son, Jagdeep Singh, wished to marry the complainant's daughter, though Jagdeep Singh was already engaged. It is averred that on 21.04.2020 the present petitioner went to the complainant's house and insulted her as well as her daughter Sukhwinder Kaur. At about 3:30 P.M. the complainant's daughter Sukhwinder Kaur started vomiting and told the complainant that she had consumed sulfas tablets given to her by Jagdeep Singh. Jagdeep Singh stated that as they could not get married, they should consume poison. The complainant's daughter, being fed up, is stated to have committed suicide.