KULDEEP RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks regular bail in case bearing F.I.R No. 139 dated 22.4.2001 registered under section 307/511/148/149 I.P.C with P.S. Sadar Batala. The accusations against the petitioner accused who is husband of the complainant Nirmal Devi are that on 21.4.2001 at about 2 P.M. he had dragged his wife inside the room and thereafter the wife of her husband's brother, namely, Sunita poured kerosene oil on her head while her mother-in- law Lajwanti set her ablaze and father- in-law Parkash Chand bolted the room from outside.

(2.) After completion of investigation, challan has been put in Court.

(3.) Counsel representing the petitioner accused has pointed out that the role assigned to the petitioner accused is totally insignificant as compared to the other accused as stated in the F.I.R and accused, Lajwanti, has already been extended the benefit of bail by this Court in Criminal Misc. No. 27319 M of 2001 as per order dated 5.1 2001. Counsel has also pointed out that an improbable story has been put up by the prosecution because bran injuries only to the extent of 9 percent were noticed by the Medical Officer on the body of the Complainant.