HARWINDER SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE complainant -Sarabjit Kaur is married to Avtar Singh. The marriage between them was solemnized seven years earlier to the registration of FIR on 5.10.2010. The Petitioners are brother, sister and mother respectively of Avtar Singh. The complainant -Sarabjit Kaur has alleged that ever since her marriage with Avtar Singh, her in -laws (Petitioners) quarreled with her. They beat her and left her in her parental house. Thereafter, with the intervention of her relatives the matter was compromised and she came back to her in -laws. This had happened on several occasions. On 30.9.2010 at about 11.00 in the morning, the complainant was doing household work at her in -laws house. Her brother -in -law Harwinder Singh alias Tony (Petitioner No. 1) under intoxication said that no land would be given to the complainant and when her son (Asardeep) would be about 18 years of age then land would be given to her. It is also alleged by the complainant that her mother -in -law Gurmeet Kaur (Petitioner No. 3) also said that the complainant should be left at her parental house. Thereafter, the Petitioners, it is alleged, forcibly administered some poisonous substance in her mouth and she lost her consciousness. Her brother -in -law -Harwinder Singh alias Tony (Petitioner No. 1) informed the father of the complainant, namely, Sampuran Singh that the complainant had taken some poisonous substance and had fainted. On this Sampuran Singh, father of the complainant got her admitted in an unconscious condition at Civil Hospital at Dhariwal. It was requested that action be taken.

(3.) ACCORDING to the learned Counsel for the State the case is one of Section 328 IPC and the Petitioners are not entitled to the concession of bail.