VEER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court for issuing direction to Senior Superintendent of Police, Ferozepur and SHO, Police Station Zira, for proper investigation of a case registered against respondent Nos.5 and 6 by some independent agency.

(2.) The petitioner would complain that his daughter, who was married to respondent No.4, was killed within three and half months of her marriage but the police has failed to conduct fair and proper investigation into this case. The petitioner has accordingly approached this Court with the prayer as already noticed. Jagdeep Kaur daughter of the petitioner was married to respondent No.4, Jaspinder Singh on 23.1.2011. She suddenly died under suspicious circumstances on 10.8.2011, just within about four months of her marriage. To allege suspicion of foul play, the petitioner has made reference to a visit by his daughter to parental house to after 40 days of her marriage. During this visit, she had allegedly conveyed to her mother that her husband was a drug addict and her brother-in-law and mother-in-law were harassing her. As per the petitioner, during this visit, his daughter had also shared that her mother-in-law and brother-in-law were heard discussing for asking the deceased daughter to bring a sum of Rs. 6 lacs from her parents to send respondent No.4 abroad. As per the petitioner, this demand was subsequently made to her by her husband and mother-in-law. The deceased daughter of the petitioner had shared with her mother that her in-laws were simply wanting to extract money with an intention not to return the same. She was even allegedly threatened by her inlaws if she disclosed these facts to her parents.

(3.) It is further averred that though her daughter was vegetarian, but her husband and mother-in-law forced her to cook and eat meat, which she refused. As per allegations, the private respondents did not provide any food to her and made her go hungry.