DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common order, I am disposing of two petitions i.e. Crl.Misc. No.31940 of 2012 titled Daljit Singh and another versus State of Punjab instituted by Daljit Singh and Gurmit Singh sons of Sukhdev Singh and Crl. Misc. No.36157 of 2012 titled Paramjit Kaur versus State of Punjab instituted by Paramjit Kaur wife of Sukhdev Singh, all seeking anticipatory bail in case FIR No.154 dated 21.09.2012 (Annexure P-1) registered under Section 306 at Police Stateion Sohana, District SAS Nagar (Mohali).

(2.) I have heard learned counsel for the parties and perused the case file. Sandeep Kaur since deceased was wife of Kulwant Singh son of Sukhdev Singh. Accused Daljit Singh and Gurmit Singh petitioners are brothers of husband of the deceased whereas accused Paramjit Kaur petitioner is mother of husband of the deceased. According to prosecution version, Kulwant Singh husband of the deceased had sold his land and then purchased some other land in the name of his mother Paramjit Kaur petitioner who was supposed to transfer back the same in the name of Kulwant Singh. However, all the three petitioners and other family members were not permitting the petitioner Paramjit Kaur to transfer the land to Kulwant Singh and were consequently harassing the deceased and her husband.

(3.) ON the other hand, learned State counsel on instructions from Head Constable Ashok Kumar, contended that another letter/application addressed by both, the deceased and her husband, to Station House Officer (SHO) was recovered during investigation from the room of the deceased wherein all the three petitioners and other family members have been specifically named for harassing the deceased. It was also submitted that the deceased and her husband were residing in a separate portion of the same house in which the petitioners are also residing.