CHHINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate has been placed on record.

(2.) Through instant petition, the petitioner is seeking regular bail in case bearing FIR No.94 dtd. 12/10/2021 under Sec. 306 IPC, registered at Police Station Sadar Abohar, Punjab.

(3.) Briefly, the FIR has been registered on the basis of the statement of the Bholi Kaur alleging that the deceased Shobha Kaur was her daughter, whose marriage was solemnized with Balwinder Singh @ Bunty about 3 years prior to the occurrence. At the time of the marriage, the inlaws family of the deceased was residing at Ganganagar in a rented accommodation. The deceased was working as a Nurse in Sanjeevani Dental Hospital, Shri Ganganagar and had also purchased a house in Sureya Colony, Shri Ganganagar from her savings and after getting money from the parental family. After about 3 months from the marriage, the deceased was turned out of the matrimonial house. After about 2^ years, Balwinder Singh @ Bunty took the deceased with him to village Kundal, where she had been residing for a period of 4 months prior to the occurrence. The deceased had disclosed to the complainant that her mother-in-law, husband and sister-in law, i.e. the petitioner had been harassing her, not allowing her to go outside the house and not to do her job. On 11/10/2021, Balwinder Singh @ Bunty telephonically informed the complainant that the deceased along with her son have left the house and have not been found despite search. On 12/10/2021, at about 12:30 p.m., the complainant came to know that the dead body her daughter Shobha Kaur has been recovered from the drain/water course near Railway Lines, Village Koyalkhera and the dead body of her maternal grandson has been recovered from Panjawan Minor, Panjkosh Road, near Railway Crossing, Village Telupura. It has been alleged that the deceased along with the grandson had committed suicide by jumping in the canal being harrassed by her husband Balwinder Singh @ Bunty, mother-in-law and the petitioner.