BINDER SINGH Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) The petitioner is aggrieved of order dated 08.02.2016 passed by the Special Judge, Sri Muktsar Sahib, vide which his application for summoning Jagdev Singh and Inderjit Kaur as additional accused, was dismissed.

(2.) The petitioner had got FIR No. 71 dated 14.05.2015 registered under Sections 302, 304-B, 406 and 498-A IPC at Police Station Lambi. The complainant's daughter Simarjit Kaur @ Babbu was married to Bhulwinder Singh about four and a half years ago. His daughter had conceived, but the child died at birth. After six months of the marriage, his son-in-law started maltreating his daughter for dowry. It was alleged that on the instigation of Jagdev Singh and his wife Inderjit Kaur, Bhulwinder Singh harassed his daughter. On 15\4.05.2015 he received information about the death of his daughter. He claimed that his daughter had been murdered by Bhulwinder Singh, Jagdev Singh and Inderjit Kaur.

(3.) After investigation, the police filed the challan only against Bhulwinder Singh. Respondents No.2 and 3 were found innocent. Their names were kept in column No.2 of the challan.