GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Accused Sarabjeet Kaur was married to Pala Singh, who expired, and after his death, as per custom, Sarabjeet Kaur was married with Jagna Singh, her elder brother- in-law (Jeth), i.e., brother of Pala Singh, through Kareva marriage. After the death of Pala Singh, father of Sababjeet Kaur, named Baldev Singh had also started residing with them at the same village. On 5/6/2019, there a scuffle between Sarabjeet's second husband and her father relating to irrigation. The allegations are that Baldev Singh called many people and, in the morning, dead body of Jagna was found on a cot in the fields.

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.