RAKESH KUMAR @ GOLDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IT is conceded by the learned counsel for the State that the challan has been presented and the same has been filed only under Section 306 I.P.C. No challan has been presented in Court under Section 304-B I.P.C. against any of the accused. Counsel for the petitioner submits that in the F.I.R. there is no role attributed to the petitioner except to the extent that he had allegedly been torturing the girl for getting inadequate dowry. There is no specific instance, date or time given. He further submits that the petitioner was living separately from his brother and sister-in-law. Without intending to give any benefit to the co-accused it is directed that the petitioner shall be released on bail subject to his furnishing a bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the Chief Judicial Magistrate, Jalandhar. This petitioner shall not leave the territorial jurisdiction of this Court without leave of that Court. This petition stands disposed of accordingly.