RUPINDER SINGH SIDHU Vs. STATE OF UT(CHANDIGARH )

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioners, Rupinder Singh Sidhu and Balwinder Kaur, who have been booked for having committed the offences punishable under Sections 307, 406, 498-A read with Section 34, IPC, in a case arising out of FIR No.275, dated 19.05.2013, registered at Police Station, Sector 34, Chandigarh.

(2.) LEARNED counsel for the petitioners submits that the marriage of petitioner No.1 was solemnized with respondent No.2 on 11.02.2012 and thereafter, a male child was born on 01.04.2013 out of the said wedlock. Respondent No.2-complainant was not having good relations with her husband, therefore, she consumed poisonous substance on 18.05.2013 and as soon as it came to the notice of the petitioners, respondent No.2-complainant was immediately shifted to the hospital by them. He further submits that there is no other person in the house to take care of the infant child left by respondent No.2/complainant at the house of the petitioners. He further contends that the father of petitioner No.1, i.e husband of petitioner No.2, has already been granted the concession of anticipatory bail by the learned Additional Sessions Judge. However, he submits that he does not press the present petition on behalf of petitioner No.1-Rupinder Singh Sidhu, husband of respondent No.2-complainant.

(3.) DISMISSED as withdrawn qua petitioner No.1-Rupinder Singh Sidhu. Learned counsel for the State, however, oppose the grant of bail to petitioner No.2, Balwinder Kaur.