GURJANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCORDING to the prosecution, the relations between deceased Gurmeet Singh and his wife Charanjit Kaur had become strained. When Gurmeet Singh came to the house of parents of his wife to take her back, he was said to have been pushed out from the house. At that point of time, Gurmeet Singh was said to have committed suicide by taking some poisonous substance. It would be debatable as to whether the offence under Section 306 IPC is made out or not. For the time being, the petitioners, who are brothers and father of Charanjit Kaur, can be granted the concession of anticipatory bail, moreso, when Charanjit Kaur, wife of the deceased, is in judicial custody at present.

(2.) AFTER obtaining instructions from ASI Hardev Singh, learned State counsel informs the Court that the petitioners have joined the investigation of the case. Without commenting on the merits of the case, lest it may prejudice the case of either party, but keeping in view the interest of justice, the present petition is accepted and the interim order dated 16.7.2013 is made absolute.