SONIA AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Sonia,(unmarried sister-in-law)(Nanad) and Jaswinder Singh(brother-in-law)(Jeth), have preferred the instant petition for the grant of concession of regular bail, in a case registered against them along with their other main co-accused, namely, Kulwinder Singh (husband), Paras Ram(father-in-law) and Rani( elder married sister-inlaw) of Ramandeep Kaur(deceased), vide FIR No.39 dated 20.04.2014, on accusation of having committed the offences punishable under Sections 302, 304-B and 120-B IPC, by the police of Police Station Balachaur, District Shaheed Bhagat Singh Nagar.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.