DEEPAK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Sec. 438 of Code of Criminal Procedure has been filed by the petitioners seeking anticipatory bail in case bearing FIR No.150, dtd. 29/8/2023, registered under Ss. 306 and 34 of IPC, at Police Station City Jalalabad, District Fazilka.

(2.) The facts relevant for the purpose of disposal of this petition are that on 29/8/2023 on receipt of an information regarding the death of one Pooja Rani wife of Birbal due to consumption of some poisonous substance and her dead body being kept at New Life Medicity Multispeciality Hospital, Bathinda, a police party reached there, wherein the statement of complainant Rahul Kumar, brother of the victim Pooja Rani was recorded, who alleged that she was married with Birbal about 14-15 years back. They have four children. He further alleged that the present petitioners who are husband of sister-in-law and sister-in-law respectively of the deceased along with mother-in-law of the victim used to quarrel with her. On 28/8/2023 at around 9:30 AM on receipt of a call from her sister that the petitioners and her mother-in-law were quarrelling with her and she was deeply hurt due to their behaviour, he advised her to remain quiet. However, on the same evening, he received a call from the husband of her sister that she had consumed some poisonous substance and was in a critical condition. He alleged that the petitioners who are husband of sister-in-law and sister-in-law respectively of the deceased along with her mother-in-law had abetted the death of his sister. After registration of FIR under Sec. 306 of IPC, investigation proceedings were being initiated which are going on.

(3.) The present petition has been filed by the petitioners on the grounds that they have been falsely implicated in this case on the basis of vague, false and concocted allegations. They had no role in abetting the suicide of the victim. Infact, they got married in the year 2013 and had been living in Bathinda thereafter. It was only on the beginning of year 2022 that they had shifted to Jalalabad. They were living separately from the victim and her husband and had no interference whatsoever in their lives. No suicide note had been left by the victim and the FIR had been lodged only to exert pressure upon them.