SEEMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioners in case arising out of FIR No.75 dated 11.05.2011, registered at Police Station City Moga, under Sections 307,34 IPC.

(2.) IN the present case, F.I.R. was lodged on the complaint made by mother in law of petitioner no.1. Petitioner no.2 is the sister of the petitioner no.1. In her complaint, mother in law stated that her daughter in law had given her a tea which was bitter in taste and therefore a suspicion was raised that tea contained poison. The complainant-mother in law was admitted in CMC, Ludhiana. The discharge summary has been attached as Annexure P-5. Learned counsel for the petitioners has read the medical report of the complainant. It was a suspected case of poison. Stomach wash neither has been retained nor sent to the laboratory. A perusal of the discharge summary reveals that Gatric lavage was performed in the causality and intravenous fluids was initiated. The doctor further stated that C.T. scan was suggestive of non specific inflammation. At the time of discharge it was observed that the patient had made full clinical recovery. It is yet to be determined as to whether any poison was administered to the complainant by her daughter in law or not. Essentially it seems to be a case of matrimonial dispute.

(3.) WITH the observations made above, the present petition is disposed of.