LAWS(P&H)-2021-5-2

JAGDAMBA PARSHAD Vs. STATE OF PUNJAB

Decided On May 11, 2021
Jagdamba Parshad Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Custody certificate of the petitioner has been filed in Court today. The same is taken on record.

(2.) The present petition has been filed under Section 439 Cr.P.C. for the grant of regular bail to the petitioner in FIR No. 159 dated 09.09.2019, under Section 304-B, 201 IPC and alternatively under Section 302 IPC, registered at Police Station Division No. 2, District Ludhiana.

(3.) Learned counsel for the petitioner submits that the FIR was registered on the basis of the complaint made by Kusma Devi i.e. mother of the deceased. Learned counsel for the petitioner further submits that the allegations alleged against the petitioner in the FIR are totally false and incorrect, which fact has already come on record during the testimony of the complainant, which was recorded on 22.02.2021, a copy of which has been appended as Annexure P-1 with this petition. Learned counsel for the petitioner further submits that the complainant has not supported the allegations alleged against the petitioner in the FIR and has rather stated that the petitioner has nothing to do with the 'Suicide' of the daughter of the complainant and also that petitioner had never harassed her or demanded any dowry.