JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) The present petition has been filed under Sec. 439 Cr.P.C seeking the benefit of regular bail to the petitioner in case FIR No.303 dtd. 8/11/2019 under Sec. 306, 34, 2011.P.C (Sec. 304-B I.P.C was added later on), registered at Police Station, Dera Bassi, District S.A.S Nagar.

(3.) As per factual matrix, the FIR in question was lodged by Gurmukh Singh son of Gurbachan Singh. It was alleged that he had one son namely Gurpreet Singh aged about 21 years and elder to him is the daughter namely Harmanpreet Kaur aged about 25 years. Marriage of his daughter Harmanpreet Kaur was solemnized about 3 years back with Jaspal Singh i.e. the present petitioner. After the marriage they were blessed with a daughter aged about 2 years. His son-in-law, Kuram and Kurmani used to harass her daughter and she used to remain upset. His son-in-law neither allowed hisdaughter to talk to them nor allowed her to meet them. He neither allowed her to purchase a mobile phone nor allowed her to keep the mobile phone given by them. In the morning at 6.30 AM he received a call from some neighbor of his daughter Harmanpreet Kaur that his daughter along with her daughter Jaspreet Kaur had poured kerosine oil and committed suicide. They reached the matrimonial home of their daughter and found the dead bodies of his daughter and grand daughter. FIR was lodged to take legal action against the culprits.