AMARJIT KAUR @ AMBO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 439 Code Criminal Procedure for grant of bail to the petitioner in FIR No. 112 dated 21.10.2000 in P.S. Goindwal, District Amritsar.

(2.) Learned counsel for the petitioner submitted that deceased Anupreet Kaur was the daughter-in-law of the petitioner. She died her natural death on 8.9.2000. At the time of her death, she was pRegulation nt and she suffered a permature delivery. He further submitted that Anupreet Kaur was getting treatment from Holy Heart Nursing Home, Jalandhar, where she resides with her husband, Manjit Singh. Learned counsel further submitted that on 5.9.2000, the hemoglobin of Anupreet Kaur was 6 Gms. On 7.9.2000, Dr. M.S. Sethi of Holy Heart Nursing Home referred her to C.M.C. On that day, her hemoglobin was 4 Gms. On 8.9.2000, when Manjit Singh was taking Anupreet Kaur to C.M.C., she died in the way. Her parents and relatives were informed on the same day and they reached the house of the petitioner on 9.9.2000 at 3 p.m. and in their pursuance, Anupreet Kaur was cremated. Learned counsel for the petitioner further submitted that after one month of the death of Anupreet Kaur, FIR against the petitioner was got registered on 21.10.2000.

(3.) Taking into consideration the fact that at the time of death of Anupreet Kaur, her hemoglobin was only 4 Gms as she suffered a premature delivery, so without making any comments on the merits of the case, petitioner is admitted to bail to the satisfaction of the trial Court. Bail allowed.