KULDIP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This order shall dispose of the present petition filed under Section 438 of the Code of Criminal Procedure praying for the concession of anticipatory bail to the petitioner herein in case FIR No.407dated 10.9.2010 under Section 302 of the Indian Penal Code, registered at Police Station Civil Lines Amritsar City.

(2.) Counsel for the parties have been heard.

(3.) The process of law was set in motion on the statement of Smt.Hardip Kaur who has stated that the marriage of her niece Parminder Kaur was solemnized with Kuldip Singh i.e. the present petitioner in the year 1999. However, no child was born out of the wedlock. Complainant further alleged that Parminder Kaur used to tell her that her husband Kuldip Singh continuously harassed her and the bone of contention was with regard to not having borne any child. It was also alleged that husband Kuldip Singh had resorted to beating his wife and was adamant to perform second marriage. Further allegations are with regard to Parminder Kaur having died on 10.9.2010 and the death having been caused by her husband i.e. the present petitioner by strangulation. Complainant alleged that strangulation marks were seen on the neck of the deceased and the motive attributed to Kuldip Singh as regards elimination of Parminder Kaur was his desire to perform a second marriage.