SURINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners are aggrieved of order dated 22.03.2014 passed by the Additional Sessions Judge, Ludhiana vide which both of them have been summoned to face trial as additional accused in FIR No. 29 dated 05.03.2013, registered under Sections 306 read with Section 34 IPC at Police Station Sadar, Ludhiana.

(2.) THE facts of the case are being noticed first. Surinder Kaur, mother of Pooja (deceased) got a case registered against Maninder Singh(husband), sister -in -law Sukhwinder Kaur and the present petitioners, who are Jeth and Jethani of Pooja. Pooja was married to Maninder Singh five months prior to the incident. Sukhwinder Kaur, sister of Maninder Singh was a divorcee and used to reside in the same house. As per allegations, despite giving sufficient dowry, Sukhwinder Kaur used to harass Pooja and demanded more dowry. On 02.03.2013 complainant brought a golden bracelet (Karra) for Maninder Singh and golden chain for Sukhwinder Kaur. Pooja was still harassed and maltreated. It was further alleged that on 05.03.2013 the complainant received a telephonic call from Pooja who told her mother that she was going to die due to harassment being meted out to her by her in -laws, namely, husband, jeth, jethani, sister -in -law, who had compelled her to die. Pooja further told Surinder Kaur that she had left a suicide note in the almirah and disconnected the call. The complainant rushed to Ludhiana, where she found her daughter dead.

(3.) ON these broad allegations, the case was registered and investigated. The suicide note was recovered from the almirah. After the enquiry, the police filed challan against husband Maninder Singh and sister -in -law Sukhwinder Kaur. The present petitioners Surinderpal Singh and Anju were not found involved.