JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C for grant of regular bail to the petitioner in FIR No.66 dtd. 26/4/2021 registered under Ss. 304-B, 498-A, 406, 149 IPC at Police Station, Kartarpur, District Jalandhar Rural.

(2.) As per facts of the case, present FIR was lodged by Joga son of Fauja Singh. The allegations in the FIR are that the marriage of Parampal Kaur, who is grand daughter of complainant's sister took place on 25/4/2021 with Supreet Singh @ Sonu son of Jarnail Singh @ Jilla (petitioner). It was alleged that sufficient dowry was given in the marriage as per their status. In the morning they received a phone call from Jarnail Singh @ Jilla (petitioner) that they will not keep their daughter.

(3.) Complainant along with his son Balbir Singh, cousin MC Ram Singh and nephew Amarjit Singh and wife Darshan Kaur reached at in-laws house of Parampal Kaur, who told them that her mother-in-law Jaswinder Kaur @ Santosh Kaur petitioner Jarnail Singh @ Jilla, sister-in-law Navjot Kaur and her husband Supreet Singh @ Sonu were harassing her since night on account of bringing less dowry. She also told that they said that they will not keep her. She further told that she was pushed and was expelled from the matrimonial home and she became unconscious. Thereafter, Parampal Kaur was taken to Sacred Heart Maksuda, Jalandhar for her treatment where the doctor declared her dead. It was alleged that Parampal Kaur died due to harassment caused by her in-laws for bringing insufficient dowry. A request was made to take legal action against the culprits.