HARDEV SINGH Vs. RASSAL SINGH AND ANOTHER

JUDGEMENT

(1.) THE present petition filed under Sections 437/439 Cr.P.C. is for grant of bail to the petitioner in complaint case No. 77, dated 11.9.2009/719/2012, pending in the Court of learned Additional Sessions Judge, Tarn Taran. I have heard learned counsel for the parties and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Tarn Taran, vide which application filed on behalf of the present petitioner for bail was dismissed.

(2.) BRIEFLY stated, initially the complaint regarding murder of Amarjit Kaur was lodged by the complainant with the police and, however, his complaint was filed by the police even without registering an FIR. Hence, he was having no option but to file criminal complaint with the Illaqa Magistrate.

(3.) BRIEF allegations are that Sukhdev Singh is brother of present petitioner -accused. He was living with deceased Amarjit Kaur as husband and wife. They made a demand of share in the property of father of Sukhdev Singh and the present petitioner and hence, present petitioner, in connivance with co -accused committed murder of Amarjit Kaur. There are also allegations that petitioner used to quarrel with Amarjit Kaur and Sukhdev Singh due to their illicit relations.