JARNAIL SINGH @ GORA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is to release the petitioner on regular bail in FIR No. 59 dated 25.3.2005, under Section 306/34 IPC, registered at Police Station, Boha, Tehsil & District Mansa.

(2.) THE deceased (Inderjit Kaur) was married about 12-13 years before the date of occurrence with Balwinder Singh @ Kala son of Gurdip Singh. Unfortunately, said Balwinder Singh died after about five years of the marriage. The deceased-Inderjit Kaur's second marriage was solemnized with the petitioner who is brother of her previous deceased husband. Out of this wedlock, a male child, namely, Amardeep Singh, was born who is about seven years old.

(3.) IT appears that during the course of investigation, the police also found that the deceased (Inderjit Kaur) was suffering from some mental disorder and had remained hospitalised as an indoor patient in a private hospital from 9.8.2002 to 21.8.2002 and thereafter again from 18.2.2004 to 25.2.2004. The parents of the petitioner were also found innocent during the course of investigation and were kept in column No. 2. The challan, however, has been presented against the petitioner under Section 306 IPC.