MANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) It is a unique case of high handedness on the part of the police to arrest and lodge in jail an infirm and old lady of 70 years who was granted bail by the learned Court of competent jurisdiction. Prayer in this petition is for grant of regular bail to the petitioner, Manjit Kaur, wife of Charanjit Singh, resident of House No. 128, Aman Nagar, Jalandhar, who has been booked for having committed the offences punishable under Sections 120-B, 364 and 365, IPC, in a case arising out of FIR No. 217, dated 30.12.2012, registered at Police Station, Maqsudan, District Jalandhar.

(2.) The brief facts of the case are that Surinder Kumar, father of Inderjit Kaur, informed the police that on 6.12.2012, at 9.30 a.m., his daughters, namely, Neetu Singh and Inderjit Kaur, were present at the house. Inderjit Kaur left the house, but did not come back till 30.12.2012, the day on which the matter was reported to the police. He (complainant) expressed suspicion on Amrik Singh, son of Gulzar Singh, resident of Raipur Rasool. The FIR was registered for the offences punishable under Sections 120-B and 365, IPC. During investigation, Manjit Kaur, who is mother-in-law of Amrik Singh, was arrested on 17.1.2013 and was granted bail by the learned Judicial Magistrate 1st Class, Jalandhar, vide his detailed order dated 23.1.2013 (Annexure P-8).

(3.) On 8.3.2013, the complainant, Surinder Kumar, suffered a supplementary statement in terms of Section 161, Cr.P.C., to the effect that Inderjit Kaur was abducted by Amrik Singh and his co-accused with an intention to kill her, therefore, the offence punishable under Section 364, IPC, was added in the FIR and the petitioner, Manjit Kaur was re-arrested on 15.6.2013.