SHINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned Advocate for the petitioner and learned A.A.G. for the State of Punjab.

(2.) This is an application for bail by the petitioner, who is arrested in connection with F.I.R. No.101, dated 6.7.1995 of Police Station Sunam, for the offences under Sections 304-B/34 of the I.P.C.

(3.) The incident alleged to have taken place on 5.7.1995 and the F.I.R. was lodged on the complaint given by Nand Singh son of Jangir Singh, who is the brother of the deceased. The learned AAG has stated that in the F.I.R. Section 302 of the I.P.C is not incorporated and the charge is framed under Section 304-B/34 of the I.P.C against the petitioner and two others.