GOLOKAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks regular bail under Section 439 Cr.P.C in case bearing FIR No.313 dated 25.11.2019 registered under Sections 302, 201, 120-B, 346, 182 and 203 IPC at Police Station Lehra, District Sangrur.

(2.) The FIR was registered by the petitioner herself under Section 346 IPC on the ground that she was married to Kala Singh (deceased) and has two children. On 22.11.2019, her husband went to get bandage on his hand injury and did not come back. His mobile was found to be switched off. The allegations are that she was having illicit relations with one Pawan Kumar (co-accused). On 29.11.2019, one Jagsir Singh son of Munshi Singh get his statement recorded under Section 161 Cr.P.C that on 22.11.2019, he had gone to his relatives at village Meodh. When he was on his way back to village ChurranKalan and reached at 'T' point Jakhal at about 9 PM, then Pawan Kumar was found to have parked his rehri attached with motorcycle on the side of the road. Pawan Kumar and deceased Kala Singh were having an altercation under the effect of liquor and the deceased was telling him not to visit his house in his absence. Since both were known to Jagsir Singh, therefore, he persuaded them to go back home. On 29.11.2019, he came to know that dead body of Kala Singh (deceased) was fished out from bhakra canal. Petitioner and Pawan Kumar were arrested. Pawan Kumar suffered disclosure statement that on 22.11.2019, he got boarded Kala Singh (deceased)on his cart attached with motorcycle and made him to drink. A blow from iron rod was given on his head and his dead body was thrown in the river. He got rehri and iron rod recovered. During investigation, clothes, chappal and cap of the deceased were also taken in possession by the police.

(3.) Learned counsel for the petitioner submitted that the petitioner has not caused any injury to the deceased Kala Singh. No recovery has been effected from her. She herself was the complainant at the first instance.