KIRANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Smt. Kirandeep Kaur, the petitioner seeks regular bail in a case registered by way of FIR No. 55 dated 21.07.2011 at Police Station Mehtiana, District Hoshiarpur, for an offence punishable under sections 148, 120-B, 302, 341 and 506 read with section 149 IPC.

(2.) Learned counsel for the petitioner has submitted that there is no evidence/witness to connect the petitioner with the crime. According to him, the case has been that Kirandeep Kaur , the petitioner had been married with Hardip Singh , nephew of the complainant Prem Singh. Hardip Singh went to some Arabian country and in his absence Kirandeep Kaur was visited by undesirable people. The complainant as also others, including Jasbir Singh had been telling her to keep away from such persons. Smt. Kirandeep Kaur informed her brother in this regard, on account of which, a minor quarrel took place a week back between Jasbir Singh, deceased and Rachhpal Singh, the brother of Kirandeep Kaur.

(3.) Learned counsel for the petitioner has further submitted that the persons involved in the occurrence of assaulting Jasbir Singh are Simarjit Singh @ Labha, Rachhpal Singh @ Gul and Kulwinder Singh @ Kalia. He has further submitted that there is nothing in the FIR about the identity of those undesirable persons visiting the house of the petitioner. He has further submitted that no report has been made about the minor scuffle that took place a week earlier to the occurrence of assaulting Jasbir Singh. He has further submitted that the petitioner has been involved in this case for having committed the offence punishable under section 120-B IPC. He has lastly submitted that the petitioner is in custody since 21.07.2011.