MAAN SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioners, Maan Singh, son of Gian Singh; and Raja Bala @ Bala Devi, wife of Maan Singh, both residents of House No. 310/4B, Adarsh Colony, Balongi, District S.A.S. Nagar, Mohali, who have been booked for having committed the offences punishable under Sections 120-B and 304-B, IPC, in a case arising out of FIR No. 60, dated 27.8.2012, registered at Police Station, Balongi, District S.A.S. Nagar, Mohali.

(2.) Learned counsel contended that the marriage was solemnized on 8.2.2011 and Sapna (deceased) committed suicide on 7.8.2012. He further submitted that the investigation was conducted by the Deputy Superintendent of Police and according to his observations, no offence under Section 304-B, IPC, was made out against the accused. He further submitted that the Deputy Superintendent of Police had concluded that the petitioners did not commit any offence.

(3.) Learned counsel for the State has referred to the contents of the FIR lodged by the father of the deceased wherein it was specifically averred that Sapna (deceased) had given birth to a female child on 2.3.2012 at the house of the complainant. Her husband, Partap Singh; father in-law, Shyam Singh; and mother in-law, Bala Devi, along with one Subhash, pressurised Sapna to bring Rs. 30,000/-. Learned counsel for the State has also read out the contents of the suicide note left by Sapna.