JAGMOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for grant of regular bail. Learned Counsel for the petitioner states that the petitioner has been in custody since 10/12/2002 and no trial has been carried out so far as there is no Presiding Officer of the Court at Mukatsar. He further states that a reading of the FIR shows that the complainant has alleged that his daughter was beaten 2/3 months after her marriage and she returned to her parental home. Thereafter, she was sent back to her matrimonial home although she came back thrice. However, she died three years thereafter.

(2.) Mr. Grewal, learned State Counsel and Mr. Surinder Garg, learned Counsel for the complainant respectively have opposed the grant of bail and contended that the petitioner had harassed the daughter of the complainant and thereby abetted her to commit suicide.

(3.) Learned Counsel for the complainant has stated that the police has not recorded the FIR correctly and, therefore, he has filed a criminal complaint and in these circumstances, the petitioner is not entitled to the concession of bail.