JASPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case heard by way of video conferencing.

(2.) By this petition, filed under the provisions of Sec. 439 of the Cr.P.C, the petitioner seeks the concession of regular bail, upon FIR no.59, dtd. 8/3/2021, having been registered at Police Station City, Sri Muktsar Sahib, alleging therein the commission of an offence punishable under Sec. 306 of the IPC.

(3.) Learned counsel for the petitioner submits that the petitioner is the brother-in-law of the wife of the deceased Amrinder Singh, who committed suicide allegedly on account of harassment by his wife and the petitioner and the brother of his wife.