(1.) The petitioner seeks grant of regular bail in case FIR No.121, dated 18/10/2003, registered under Sections 304B/498A/406/34 of the IPC, at Police Station Sri Hargobindpur, Police District Batala.
(2.) As per the allegations in the FIR, the petitioner and his coaccused are alleged to have raised demands of dowry and harassed the deceased, who died in unnatural circumstances in the petitioner's house.
(3.) Counsel for the petitioner contends that the petitioner has been behind bars for the last two years and eleven months. All co-accused have already been released on regular bail. It is further argued that the case, as set out by the prosecution, is that the deceased was poisoned by the petitioner and his co-accused. However, a perusal of the Chemical Examiner's report reveals that no poison was detected in the stomach and its contents, the large and small intestines, the liver, the kidney and the spleen.