SWAMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is arrested in connection with F.I.R. No. 58 dated 5.5.1996, Police Station Garhshankar, under sections 304-B/404/34 of the Indian Penal Code, and he was given this application for releasing him on bail.

(2.) The following points have been argued by learned counsel for the petitioner:

(3.) Regarding the first point argued before me, it cannot be said that no part is attributed to the petitioner in the F.I.R. The translated version of the FIR is incorporated in the petition itself. The FIR was recorded on the complaint of Chahan Ram so not Thunia Ram is father of deceased Kamaljit Kaur. According to the complaint, the marriage took place in the month of Feb., 1995 and after 3/4 months of marriage Joga Singh, husband of Kamaljit, the petitioner and sister in law of Kamaljit used to tease her for bringing less dowry. The deceased was given beating and was sent back to her parents house. The complainant after consoling her sent her back but after two months, again Kamaljit-deceased was again given beating and sent back to her parents house. Who told the complainant that her in-laws wanted a colour T.V. The complainant told his inability to Gurmit Singh of Mehtabpur who took the deceased to her in-laws house and requested them and left the girl there. After son was born to his daughter, the complainant gave some gift to her in-laws and that after 20/25 days his daughter was again sent back after giving beating and told that her parents have given nothing and they also demanded Rs. 10,000.00 because of the fact that their own daughter Manjeet Kaur remained ill and that they how to give her medical treatment. The complainant arranged Rs.2000.00 and Rs.4000.00 and gave same to his son-in-law and told him that he had borrowed this amount.