NIRMALA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in case bearing FIR No.17 dated 14.03.2019 registered under Sections 302 and 34 IPC at Police Station Hajipur, District Hoshiarpur.

(2.) The FIR was lodged by Jaswinder Singh with the allegations that on 13.03.2019 at about 7:30 PM, he came to the house from his shop. When he reached in front of his house, then his brother Manjit Singh was standing in front of his gate. Dev Raj, Mandeep Singh and Nirmala Devi @ Nirmal Kaur (petitioner) were also standing in front of their own house and were arguing with the brother of the complainant. In the meanwhile, all the three persons dragged the brother of the complainant and took him inside their house. When the complainant came forward to rescue his brother, then he saw that Mandeep Singh and Dev Raj caught hold hands of Manjit Singh and Nirmala Devi @ Nirmal Kaur (petitioner) was having spade in her hand. When the complainant and his wife Lakhwinder Kaur tried to step forward to get Manjit Singh freed, then accused had a scuffled with them. Petitioner caught Manjit Singh from his private parts and thereafter, the complainant party got Manjit Singh released from them. When they were taking Manjit Singh to their house, then Manjit Singh fell down in front of the gate of Dev Raj. On reaching home, Manjit Singh was found to be dead.

(3.) Learned counsel for the petitioner submitted that the petitioner is an old lady of 63 years of age and keeping in-different health. As per postmortem report, following injuries were found on the person of the deceased:-