MUKHTIAR KAUR GREWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Criminal Miscellaneous No. M-30133 of 2013 is filed by the wife of the deceased praying for directions for further investigation by Central Bureau of Investigation. Criminal Miscellaneous No. M-663 of 2014 is filed by the accused praying for regular bail.

(2.) FIR No. 92 dated 30.5.2013 was registered at Police Station Dehlon, District Ludhiana under Section 302/34 of the Indian Penal Code. The said FIR was recorded at the instance of the first informant Joginder Singh who was Sarpanch of village Mahima Singh Wala against unknown persons for investigation into the murder of Kulwant Singh. The accused Jaswant Singh was the younger brother of deceased Kulwant Singh. Accused is in custody. The deceased Kulwant Singh, his wife Mukhtiar Kaur Grewal and the accused Jaswant Singh are of Indian origin but residents of United Kingdom.

(3.) I heard the submission made by the learned Counsel appearing for the wife of the deceased, the learned Counsel appearing for the accused and the learned Assistant Advocate General appearing for the State of Punjab.