SHER SINGH Vs. BALJIT SINGH

JUDGEMENT

(1.) ON September 21, 1991 case FIR No. 68 was registered at Police Station Sardhulgarh, Under Section 304-B/34 of the Indian Penal Code against Baljit Singh respondent and another on the statement of Sher Singh father of Pauljeet Kaur deceased. As per allegations in the First Information Report, Pauljeet Kaur was married to Baljit Singh about 7 months before the occurrence and Sher Singh gave enough dowry to her Baljit Singh was not satisfied with the dowry and both he and his sister Virpal Kaur harassed Pauljeet Kaur and coerced her to bring a motorcycle. Being fed up with the conduct of her husband and his sister, Pauljeet Kaur consumed poison and died.

(2.) BALJIT Singh husband of the deceased moved an application for grant of bail. He was released on bail by the learned Additional Sessions Judge, Bhalinda vide his order dated November 7, 1991 on his furnishing a personal bond in the sum of Rs. 20. 000/.- with one surety in the like amount. Sher Singh complainant 'has now filed this application Under Section 439 (2) of the Code of Criminal Procedure for setting aside the order granting bail to Baljit Singb.

(3.) IT was alleged in the application that marriage of the deceased had taken place only seven months prior to her death and there was dispute regarding dowry particularly about a motorcycle. The deceased was treated in a cruel manner because of demand of dowry and she finished her life because she was subjected to cruelty and harassment.