BALWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BALWINDER Kaur w/o late Kala Singh has applied for grant of anticipatory bail in FIR No. 171 dated 9.9.2012 under Sections 304-B, 498-A, 34 IPC registered at Police Station Sultanwind, District Amritsar City.

(2.) AS per allegation of the prosecution, the law was set in motion by recording the statement of Sukhdev Kaur-complainant, mother of the deceased Jaswinder Kaur, who has stated that Jaswinder Kaur was married with Mahinder Singh 3-4 years back. After some time of marriage, her son-in-law Mahinder Singh, his mother Balwinder Kaur ­ present applicant, and sister-in-law Simranjit Kaur started taunting Jaswinder Kaur for bringing insufficient dowry and started demanding more dowry. Mahinder Singh before marriage had gone to England but after marriage neither he went to foreign country nor he did any job or business in India. Jaswinder Kaur was working as staff nurse on contract basis in Guru Nanak Dev Hospital. She had a son namely, Gurjot Singh aged about 1 1/2 years. Mahinder Singh used to demand and harass Jaswinder Kaur for more dowry due to which Jaswinder Kaur used to feel mentally disturbed. On 8.9.2012 at about 10.00 P.M. Avtar Singh, brother-in-law of Jaswinder Kaur gave a call on mobile phone that Jaswinder Kaur has consumed some poisonous substance and she is admitted in the hospital and she died of the poison.

(3.) LEARNED State counsel has submitted that as per the FIR, as well as, the statement of the complainant in the Court, there are specific allegations of harassment. So, the petitioner is not entitled to the concession of anticipatory bail.