RUPINDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner, Rupinderjit Singh, son of Ram Saroop, resident of Village Gurnekalan, Tehsil Budlada, District Mansa, who has been booked for having committed the offences punishable under Sections 116, 201 and 306, IPC, in a case arising out of FIR No. 55, dated 9.10.2012, registered at Police Station, Sadar, Budlada, District Mansa. Initially the FIR was registered for the offences punishable under Sections 120-B and 307 read with Section 34, IPC.

(2.) Learned counsel contends that the alleged aggrieved person, Parminder Kaur, is alive and she is present in the Court, therefore, the ingredients of Section 306, IPC, are not attracted.

(3.) Mr. Davinder Kumar, learned counsel submits that the complainant, Parminder Kaur, has effected a compromise with the petitioner and both of them have decided to live together. He further submits that due to confusion, the complainant had loged the present FIR.