RENU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Renu has filed the present petition under Sec. 439(2) Cr.P.C. for cancellation of bail granted to accused-respondent No.2 vide order dtd. 1/2/2018 by the trial Court in case FIR No.117 dtd. 25/5/2017 registered under Ss. 306, 506, 511 IPC at Police Station City Rajpura, District Patiala.

(2.) The petitioner is widow of deceased. The FIR in dispute was registered on the basis of statement made by husband of petitioner (deceased). Initially, the FIR was registered under Sec. 306 read with Sec. 511 IPC but during course of treatment, the husband of petitioner expired and challan was presented for offences punishable under Ss. 306, 506 IPC. Deceased left a suicide note, which was also part of final report/charge-sheet. Accused-respondent No.2 approached this Court by way of filing Criminal Misc. No. M-23595 of 2017 for grant of anticipatory bail, which was dismissed vide order dtd. 7/7/2017.

(3.) Thereafter, respondent No.2 approached Hon'ble the Apex Court by way of filing SLP No.7050 of 2017, which was dismissed as withdrawn on 5/10/2017 with liberty to surrender and avail remedy of regular bail before the trial Court. Accused-respondent No.2 was arrested on 17/11/2017 and thereafter, he moved application for grant of regular bail, which was allowed by the trial Court vide order dtd. 1/2/2018.