BINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CASE of the prosecution is that Gurmeet Kaur was married to Pappa Singh alias Rajinder Singh. She was harassed for dowry about two years prior to the incident. She gave birth to a baby about one year prior to the incident. Harassment for dowry continued. On 6.6.2005, she was found to have died by taking poison. The petitioner is mother-in-law. CASE is fixed for evidence. The petitioner is in custody since 13.6.2005. Without expressing any opinion on merits, no case is made out for grant of bail at this stage. Petition is dismissed. However, trial will be expedited.