NIRMAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioners in case bearing FIR No194 dtd. 24/9/2023 registered for the offences punishable under Ss. 304-B of IPC, 1860 (Ss. 498-A, 406 & 120-B of IPC were added later on) at Police Station Chheharta, District Amritsar.

(2.) The case set up in the FIR in question (as set out by the petitioners in the present petition) is as follows:-

(3.) Learned counsel for the petitioners has argued that petitioner No.1-Nirmal Kaur was arrested on 25/9/2023 whereas petitioner No.2- Gurpreet Singh @ Gopi was arrested on 27/9/2023. Learned counsel for the petitioners has further argued that the material/private prosecution witnesses, namely, PW-1 (complainant), PW-2 (wife of complainant) as also PW-3 (brother-in-law of the complainant) have turned hostile & hence the trial will not culminate into conviction. Learned counsel for the petitioners has further argued that the earlier bail petition filed on behalf of the petitioners was withdrawn on 6/3/2024 wherein the following order was passed:-