RAM LUBHAYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAM Lubhaya - petitioner has filed the petition under Section 439 of the Code of Criminal Procedure, 1973, praying for grant of bail in case bearing First Information Report No. 198 dated 6.7.2001 registered under Section 306/34 of the Indian Penal Code at Police Station Sadar, Hoshiarpur.

(2.) MEENA Rani daughter of Garib Dass was married to Ram Lubhaya resident of Village Harkhowal, in the year 1994. Out of this wedlock two children were born, one of them is son and the another is daughter. After one year of her marriage, her mother-in-law Ram Piari, her husband Ram Lubhaya and her husband's younger brother Sunehri Lal started harassing her on account of insufficient dowry. on 1.7.2001 Meena Rani alongwith her children visited the house of her parents and narrated the incident of her harassment and beating given to her. She further informed her parents that she has been asked to bring gold kara and ring and other articles from them. Meena Rani further informed her father Garib Dass that she was fed up and would commit suicide, but she was persuaded to return to her matrimonial home. On 5.7.2001 Sunehri Lal informed Garib Dass on telephone about the admission of Meena Rani in the Civil Hospital, Hoshiarpur on account of low blood pressure.

(3.) WHEN Garib Dass came to the hospital, he met his daughter Meena Rani. According to his version, Meena Rani told him that she had taken poison because she had got fed up with the behaviour of Ram Piari, her husband Ram Lubhaya and her husband's brother Sunehri Lal. On the same night she expired. Thereafter on 6.7.2001 the present case was registered.