RESHAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.154 dated 10.07.2019, registered under Sections 295, 452, 427, 323, 148, 149 and 304 IPC at Police Station Islamabad, Amritsar City, District Amritsar.

(3.) Brief facts of the case are that sister of the petitioner was married with the complainant Baldev Singh. Two children took birth out of this wedlock. There was matrimonial discord between sister of the petitioner and the complainant for which matter was tried before the Mediation and Conciliation Centre, Amritsar in a petition under Section 13 of the Hindu Marriage Act. Matter was once amicably settled and the parties started living together. However, the maltreatment of sister of the petitioner still persisted.