KANTA RANI AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners seek the concession of pre-arrest bail in a case registered at the instance of Naresh Kumar-complainant alleging that his brother Ashwani Kumar, who was married to Muskan was compelled to commit suicide being fed up with the threats of petitioner No.1, the maternal grand-mother of Muskan and petitioner No.2 the maternal uncle of Muskan.

(2.) Counsel for the petitioners has submitted that the petitioners had only informed the police on receipt of information regarding maltreatment to Muskan. Copy of the complaint submitted to the SHO, Police Station Makhu by petitioner No.1 has been placed on record. Petitioner No.2 is alleged to have submitted the said complaint to the police.

(3.) Heard. The circumstances of the case indicate that the deceased-Ashwani Kumar, having been fed up with the complaint submitted by petitioner No.1 the grand-mother of Muskan, has committed the suicide. It will be premature to assess, as to what extent the deceased had been harassed by the petitioners. Since petitioner No.1 is an old lady having joined the investigation, she can be granted the concession of pre-arrest bail. The application of petitioner No.1-Kanta Rani is allowed and it is ordered that in case of her arrest, she will be released on bail to the satisfaction of the arresting officer subject to the condition that she will join the investigation as and when required by the police and will not tamper with evidence or hamper the investigation in any manner.