JASVIR KAUR ALIAS SHEERO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE are two petitions for regular bail filed in case bearing FIR No. 37 dated 01.05.2010, under Section 302 IPC, registered at Police Station Balachaur, District Shaheed Bhagat Singh Nagar in which challan has been presented under Section 306 IPC.

(2.) THE FIR was originally lodged alleging that Manisha had been killed by her in -laws. Later on a suicide note was discovered after which the offence was changed to that under Section 306 IPC. As per the suicide note the husband of Petitioner Jasvir Kaur alias Sheero had originally cheated the deceased by taking money from her for sending her brother(the original complainant) abroad. Later on he started raping her. On the last said occasion while he was raping her, her father -in -law, Petitioner Mohinder Singh, chanced upon them and that is why she committed suicide.

(3.) LEARNED Addl. AG has, however, countered that after evidence their contribution in driving the deceased to commit suicide may be established.