AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Amrik Singh son of Jeet Singh, (father -in -law), has preferred the instant petition for the grant of regular bail, in a case registered against him along with his son & main co -accused Gurvinder Singh(husband), his wife Manjit Kaur(mother -in -law) and other son Jaswinder Singh(brother -in -law) of Upinderjit Kaur(deceased), vide FIR No. 41 dated 07.03.2014, on accusation of having committed the offences punishable under Sections 307, 406, 498 -A and 34 IPC (the offence punishable under Section 304 -B IPC was added later on), by the police of Police Station Sadar Patiala.

(2.) NOTICE of the petition was issued to the State.

(3.) TERSELY , the prosecution claimed that on 04.03.2013, Gurvinder Singh(husband), petitioner -Amrik Singh(father -in -law), Manjit Kaur(mother -in -law) and Jaswinder Singh(brother -in -law), had conspired together and put Upinderjit Kaur on fire, subsequently, culminating into her death on 26.03.2014. She died unnatural death within a period of seven years of her marriage. According to the prosecution, she was treated with cruelty in connection with and on account of demand of dowry by the accused. As is evident from the record that, initially, Jasbir Singh, father of the deceased, has informed the police and stated that Gurvinder Singh, husband of the deceased, is a drug addict and he has attempted to kill his wife by putting her on fire.