SURJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 439 Cr.P.C. for the grant of regular bail in case FIR No. 187 dated 27.5.2006 under Section 306/34 IPC, registered at Police Station Sadar, Hoshiarpur. I have heard counsel for the parties and gone through the contents of the FIR. Petitioner-Surjit Kaur, who is 62 years old lady, is the motherin- law of deceased Parshotam Singh. She is in custody since 18.8.2006. In the aforesaid FIR, it has been alleged that the brother of the complainant committed suicide due to the bad behaviour of his wife Baljit Kaur, his son Vikram Singh and the petitioner. No specific instances of the alleged bad behaviour have been mentioned in the FIR. Counsel for the petitioner submitted that there was a dispute between husband and wife from the last 13 years and because of that the husband has committed suicide. Keeping in view the aforesaid facts and without expressing anything on the merits of the case, I deem it appropriate to grant regular bail to the petitioner and she is accordingly ordered to be released on bail subject to her furnishing bail bonds to the satisfaction of trial Court.