BANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . Crl. Misc. No. 5778 of 1997 is allowed subject to all just exceptions.

(2.) LEARNED counsel for the petitioners has argued that the FIR is belated one and he also relied on the documents annexures P/1 and P/2 i.e. Panchayatnama and statement of father of the deceased respectively. In the earlier statement given on 19.10.1996, i.e. on the date of incident, the father of the deceased has stated that the mental condition of his daughter was not sound and that she has strangulated herself and has committed suicide. The FIR was registered on 22.10.1996 on the statement of brother of the deceased. Of course he has stated in his statement that the mental condition of his father namely Sher Singh was not well and he has made allegations against the in-laws of the deceased including the petitioners.