SUMIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition seeking anticipatory bail in FIR No. 114, dated 3rd June, 2021, under Section 306 read with 34 IPC registered at Police Station Shahpur Kandi, District Pathankot.

(3.) The FIR was at the instance of Varinder Singh (brother-in-law of the deceased). As per contents, on 3rd June, 2021 at about 6.30 AM, a phone call was received from the friend of Ashok Kumar (deceased) namely Laddi @ Ranvir Singh, informing that the deceased had uploaded a video. Thereafter, the complainant alongwith Laddi @ Ranvir Singh came to village Jhikli Karoli. Both of them alongwith other persons of the colony started searching of Ashok Kumar. During search, Lal Singh and Jatinder Singh also joined them. They found Ashok Kumar had hanged himself with a plastic rope in a Mango Orchard. The complainant saw the uploaded video of the deceased and read the suicide note left. The allegations are that the deceased committed suicide due to illicit relationship of his wife with the petitioner.