AMARJIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Amarjit son of late Sarwan Chand, brother-in-law (devar) has preferred the instant petition for the grant of concession of regular bail, in a case registered against him along with his other coaccused namely Raj Kumar (husband), Mohinder Kaur (mother in-law), Balbir Chand and Ashok Kumar (brothers in-law) of the deceased, Sukhwinder Kaur @ Sukhi, vide FIR No.57 dated 26.02.2013, on accusation of having committed an offence punishable under Section 304-B IPC, by the police of Police Station Rama Mandi, District Jalandhar (Subsequently the charges were framed against the accused under Section 304-B alternatively under Section 302 IPC by the trial Court).

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

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.