GEJO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Sec. 439 Cr.P.C in case bearing FIR No.10 dtd. 31/1/2021 registered under Sec. 306 IPC at Police Station Mahilpur, District Hoshiarpur.

(2.) FIR was registered at the instance of Krishna wife of Kashmiri Lai with the allegations that Hema was her daughter-in-law i.e. wife of his son Satnam Singh @ Butta. Few days back, family of the petitioner had a fight with Hema and abused her. The complainant came to know that daughter-in-law of the petitioners namely Madhu had borrowed an amount of Rs.10,000.00 from Anand Financer and Hema stood as guarantor for the same. Hema was insisting Madhu to return the amount, but Madhu, her in-laws including the petitioners started abusing and harassing her. On 31/1/2021, Hema committed suicide by consuming some poisonous substance. Offence under Sec. 306 IPC has been alleged against Madhu and her in-laws including the petitioners.

(3.) Learned counsel for the petitioner submits that ingredients of offence under Sec. 306 IPC are not attracted as there was no concerted effort on behalf of the petitioners to abet the commission of offence by way of any such persuasion which may have culminated in the offence. The alleged suicide note is still to be compared with the handwriting of the deceased. The suicide note does not carry any date and other particulars.