SUKHWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.242 dtd. 7/11/2020 at Police Station Maur, District Bathinda, under Ss. 346 IPC (Ss. 302/201/120-B IPC added later on).

(2.) The matter in hand pertains to death of Lakhvir Singh, who is brother of petitioner's husband. Initially, the FIR in question came to be lodged under Sec. 346 IPC pursuant to lodging of 'missing report' of Lakhvir Singh dtd. 3/11/2020. Upon recovery of dead body of Lakhvir Singh on 9/11/2020, offences under Ss. 302/201/120-B IPC were added on 11/11/2020 vide DDR No.30. The dead body of Lakhvir Singh had been recovered from Kotla Branch Canal in the area of Village Jodhpur Pakhar.

(3.) It is the case of the prosecution that subsequently the petitioner suffered an extra judicial confession before one Naib Singh admitting therein that she alongwith her husband and son had administered poison to the deceased and thrown his dead body in Canal. It is further the case of the prosecution that Sukhbir Singh, who is brother of the deceased as well as brother of petitioner's husband, had seen the petitioner and co-accused in the company of the deceased Lakhvir Singh on the bank of the Canal on 3/11/2020.