GULAB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having exercised his right of regular bail and lost in the Court of Addl.Sessions Judge, petitioner-Gulab Singh, unfortunate father-in-law of Saroj, has directed the present petition for the grant of regular bail in a case registered against him along with his son Shavinder Singh(husband), vide FIR No.63 dated 11.07.2011, on accusation of having committed the offence punishable under Sections 306/34 IPC, by the police of Police Station Amargarh, District Sangrur, invoking the provisions of Section 439 Cr.P.C.

(2.) Concisely, the prosecution case is that, the love marriage of Shavinder Singh, son of the petitioner, was solemnized with Saroj(deceased) against the wishes of the parents. On 10.07.2011, Saroj committed suicide and it was alleged that the petitioner, who is father-in-law, has abetted the commission of crime in question. In the background of these allegations, the present case was registered against the accused, in the manner described hereinabove.

(3.) Notice of the petition was issued to the State.