LACHMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) The present petition is filed under Sec. 439 Cr.P.C. by petitioner Lachmi seeking grant of regular bail in case FIR No.0049 dtd. 20/3/2021 registered under Sec. 306 of the Indian Penal Code at Police Station Anaj Mandi Patiala, District Patiala.

(3.) The FIR has been registered on the statement of Ajit Singh, who is the father of deceased, Amandeep Verma @ Deepu. It has been alleged by the father that his son Amandeep Verma @ Deepu was married with Gouri on 24/10/2017. He further alleged that the wife and her family members used to harass his son and due to the same he committed suicide by hanging. On the basis of alleged suicide note of the deceased, the accused was arrested.